USMAN IBRAHIM SHEKH Vs. JITENDRAKUMAR CHAMPAKLAL JAYSWAL

JUDGEMENT

(1.) THE appellants herein have challenged the award dated 07.05.1993 passed by the Motor Accident Claims Tribunal (Special) at Rajkot in Motor Accident Claims Petition No. 167 and 175 of 1984 whereby the Tribunal dismissed the claim petitions.

(2.) IT is the say of the claimant that on 20.01.1984 while the claimant of Motor Accident Claims Petition No. 167 of 1984 ? First Appeal No. 1905 of 1994 was travelling in truck no. GRT 4727 as Cleaner being driven by the original opponent no. 3, the truck dashed with a bus no. GTS 3285 which was being driven in a rash and negligent manner. As a result of the said exercise the claimant of Motor Accident Claims Petition No. 167 of 1984 sustained injuries. The legal heirs of the driver of the truck who expired in the accident filed claim petition no. 175 of 1984. The tribunal after hearing the parties passed the aforesaid award.

(3.) ACCORDINGLY, appeals are dismissed. No costs.