- (1.) The present First Appeal From Order has been filed against the judgement and order dated 30.04.1997 passed by Sri B.B. Roy, II Additional District Judge, Saharanpur (Acting as Motor Accidents Claims Tribunal) in Accident Claim No. 108 of 1996 which was heard and disposed off by the aforesaid judgement and order.
(2.) The relief sought by this appeal is that this Court may be pleased to allow the appeal and set aside the judgement and order dated 30.04.1997 passed by II Additional District Judge, Saharanpur (Acting as Motor Accidents Claims Tribunal).
(3.) Heard learned counsel for the parties.;