Mahesh Chandra Sharma, J. - (1.) This Misc. appeal has been filed by the appellant against the Judgment dated 5-6-2004 passed by learned Judge, Motor Accident Claims Tribunal, Jaipur (for short 'the learned Tribunal') in claim case No. 189/2004.
(2.) Brief facts of the case are that the claimant respondent No. 1 was going from Jodhpur to Jaipur by a car No. HR-21-C-0070 when a Maruti car No. RJ-14C-9651 dashed the claimant respondent car from the back resulting into the accident causing damages to the car and the claimant respondent was seriously injured.
(3.) FIR was lodged regarding this incident. Thereafter, claimant respondent filed claim petition before the learned Tribunal. Notices were issued. Written statement was filed. Evidence was submitted by both the parties. The issues were framed. Thereafter, the learned tribunal after hearing both the parties passed the impugned award. Hence, this Misc. appeal before this Court.;