DURGARAM Vs. YADAVRAM

JUDGEMENT

(1.) This appeal has been filed by the claimants against the impugned order dated 4-12-2008 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 are as under:

(3.) The learned Claims Tribunal dismissed the Claim Petition on the ground that the claimants are not the legal representatives of the deceased as they are brother and sister and therefore, they are not entitled to receive any compensation. However, since the deceased was widow, her in-laws are deemed to be legal representatives. The Tribunal has recorded the findings that the offending vehicle has met with accident when Respondent No. 1 was driving it in a rash and negligent manner, as a result of which, the deceased has died and there was no negligence on the part of the deceased.