MEENA KUMARI Vs. SATISH KUMAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THESE appeals have been preferred on behalf of appellant-claimants against the judgment and award dated 29.7.1999 passed by learned Motor Accident Claims Tribunal, Alwar whereby a sum of Rs.50,000/- was awarded for no fault liability only on the basis of issue nos.1 and 2 on the basis of the finding that the jeep met with an accident for the reason that lights of the jeep suddenly went off and not for the rash and negligent driving of the driver.