LAWS(CHH)-2011-2-93

DURGA RAM Vs. YADAVRAM

Decided On February 24, 2011
DURGA RAM Appellant
V/S
YADAVRAM Respondents

JUDGEMENT

(1.) THIS appeal has been filed by the claimants against the impugned dated 04.12.2008 passed by the Addl. Motor Accident Claims Tribunal (FTC), Balod, District Durg (C.G) in Claim Case No. 14/2008 dismissing the claim petition, as not maintainable.

(2.) BRIEF facts of the case as per the version of the claimants arc as under .

(3.) IT has come in the evidence that about 20 years before the date of accident, the deceased was married and after 15 days of her marriage, she became widow and came back to her maternal house in village Farodfod where her physically handicapped brother and an unmarried sister were living. She extended financial help to them as the brother was unable to perform any work due to the reason- that he is crippled and both his legs are not functioning. The sister was also unmarried and was dependent on her. In the maternal house, the deceased was earning by doing agricultural works. It was also stated that deceased was an Anganbadi worker but it could not be proved by filing documents. Thus the claimants were dependent upon the deceased and were living with her in village Parodied.