BATULBANU NISHARHUSEN KAZI Vs. GABHARUBHAI BHIMABHAIAHIR

JUDGEMENT

(1.) THE present appeal arises out of the judgment and award rendered by Motor Accident Claim Tribunal (Main) Bhavnagar in MAC Petition No. 331 of 1999 dated 06.09.2000.

(2.) THE facts relating to the present appeal can be summarised as follows.

(3.) THAT the original claimants are the legal heirs and representatives of deceased Nisharhusen Umrabhai Kazi, being wife of deceased, three minor children of the deceased and father of the deceased.