Deepak Verma, J. - (1.) Leave granted.
(2.) Appellant, feeling aggrieved and dissatisfied with the judgment pronounced by Division Bench of High Court of Judicature for Rajasthan, at Jaipur Bench in D.B. Civil Special Appeal (Civil) No. 195 of 2006 decided on 5.7.2007, arising out of the Award passed by learned single Judge on 21.8.2006 in Misc. Appeal No. 104 of 1995, which in turn arose from the Award dated 5.12.1994 passed by Motor Accident Claims Tribunal (hereinafter referred to as Tribunal, is before us challenging the same on variety of grounds.
(3.) We have accordingly heard learned counsel for the parties. Perused the record.;