RAJESH TANDON, J. - (1.)HEARD Shri Z.A. Siddiqui, counsel for the appellant.
(2.)THIS is claimant's appeal.
By the present appeal, filed under Section 173 of Motor Vehicles Act, 1988, the appellant has prayed for setting aside the judgment and award dated 17.7.2003, passed by the Motor Accident; Claims Tribunal, Nainital in M.A.C.P. No. 191 of 1997.

(3.)BRIEFLY stated, a Motor Accident Claim Petition No. 191 of 1997 was made under Section 166 of Motor Vehicles Act for compensation of Rs. 2,00,000 on account of damages caused to the truck No. U.R.B. -5170. According to the claimant, he was the owner of truck No. U.R.B. -5170. On 6.6.1997 at about 8 p.m., when his truck was standing near Shantipuri Barrier, the truck No. U.P. 32A/3266 which was being driven rashly and negligently dashed the truck of the claimant which was stationary. As a result of the said accident, the truck of claimant got damaged. The report of the accident was lodged on the same date. The claimant has claimed a sum of Rs. 2,00,000.
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