- (1.) APPELLANTS have preferred the this appeal to challenge the judgment dated 26th march, 1991, passed by the Motor Accident claims Tribunal, Sri Ganganagar in Claim case No. 40/89.
(2.) CLAIMANT-APPELLANTS claimed a sum of rs. 11,70,000, stating the fact that on 20th november, 1988, at about 5. 00 p. m. , when rajendra Kumar was near Telephone Exchange building and moving towards Padampur, then jeep bearing No. R. S. C. 9170driven by Devilal, caused accident, resulting in death of Rajendra kumar. It was urged that accident took place due to rash and negligent driving of Devilal.
(3.) REPLY was filed by the respondent Nos. 3 and 4 before the Tribunal, denying their liabilities.;