VITHAL Vs. PARASHURAM

JUDGEMENT

(1.) This appeal is filed challenging the dismissal of claim petition under Section 163A of the Motor Vehicles Act, 1988 (hereinafter referred to as the MV Act , for short).

(2.) The case put forth by the Tribunal was that the claimant and his wife were proceeding on a motorcycle and since a dog suddenly came across their path, the claimant lost control and both of them fell off the motorcycle and as a result of this fall, the claimant and his wife sustained grievous injuries and ultimately his wife succumbed to the same.

(3.) The claimant contending that his wife was working as a medical assistant on a salary of Rs.4,000/- per month initiated proceedings under Section 163A of the MV Act.