UNION OF INDIA Vs. DAKSHABA DILIPSINH ZALA

JUDGEMENT

(1.) Heard learned Assistant Solicitor General Mr.P.S.Champaneri for petitioners.

(2.) In present petition, petitioner has challenged award passed by MAC Tribunal, Kutch at Bhuj in MACP No.490 of 2007 below Exh.17 dated 10.2.2010.

(3.) The respondents claimants have filed claim petition being MACP No.490 of 2007 before MAC Tribunal (Main) Kutch at Bhuj under Section 166 of MV Act because of death of husband of respondent No.1, which accident occurred on 6.11.2003 between 10.30/11.00 p.m.