- (1.) Challenge in this appeal is to the judgment dated 26th October, 2009, whereby the Motor Accident Claims Tribunal, Jaipur (here-in-after to be referred as the 'Tribunal'), dismissed the claim petition of the appellants-claimants.
(2.) Background facts of the case, in short, are that on 11th May, 2004, the deceased Ravindra Kumar was carrying Gas Cylinder on his bicycle and going from Vidhyadhar Nagar to Papad Ke Hanuman ji Mandir. It is alleged that one Jeep bearing Registration No. RJ-02-G-9155 suddenly emerged and hit the deceased Ravindra Kumar, who sustained grievous injuries on his person and finally succumbed to injuries on 13th May, 2004.
(3.) Heard the learned counsel for the appellants and carefully perused the relevant material on record including the impugned judgment.;