ARUN BHANSALI,J. - (1.) This appeal has been filed by the appellant aggrieved against the judgment dated 28.06.2004 passed by the Motor Accident Claims Tribunal, Udaipur ('the Tribunal'), whereby the application for compensation filed by the appellant has been rejected.
(2.) The appellant filed the application seeking compensation for injuries suffered by him in an accident, which occurred on 17.02.1996. The application was filed against Ramniwas, the Driver of the Vehicle and Ramlal, Owner of the Vehicle and respondent No. 3-Insurance Company.
(3.) During pendency of the application when despite grant of sufficient opportunity, the requisites for service on the owner and driver of the vehicle were not filed by the claimant, by order dated 26.11.2002, the trial court closed the proceedings qua the respondents - owner and driver and rejected the claim qua them.;