Hon'ble Mr. Justice J.R. Midha - (1.) THE appellants have challenged the award of the Claims Tribunal whereby their claim petition was dismissed by the Claims Tribunal.
(2.) THE accident dated 11th May, 1999 resulted in the death of Kewal Kishore Kashyap. The legal representatives of the deceased filed the claim petition before the Claims Tribunal. The Claims Tribunal dismissed the claim petition on the sole ground that PW -3 Kalu Ram, the eye -witness to the accident had retracted the statement before the Criminal Court.
(3.) THE learned counsel for the appellants submit that the Claims Tribunal has not conducted any inquiry under Section 168 of the Motor Vehicles Act in terms of the judgment of this Court in the case of Mayur Arora v. Amit, : 2011 (1) TAC 878 to find out the truth.;