RB AGRAWAL Vs. JIVKURBEN RAGHAVBHAI

JUDGEMENT

(1.) THESE appeals arise out of the common judgment and award dated 18.11.1996 passed by the Motor Accident Claims Tribunal (Main), Bhavnagar in M.A.C.P. No.445/1995, 446/1995 & 332/1996 whereby, the claim petitions were allowed in part as under;

(2.) THE aforesaid claim petitions were filed in connection with the vehicular accident that took place on 13.09.1995 at around 1730 hrs. on the Bhavnagar Rajkot Highway in which two persons, viz. Raghavbhai Kalubhai Gopani and Bharatbhai Jadavbhai Gohil, had died and Rameshkumar Jairamsingh had sustained severe bodily injuries. THE legal heirs of deceased and the injured had filed the aforesaid claim petitions, which were allowed in part, by way of the impugned award.

(3.) HEARD learned counsel for the respective parties and perused the documents on record.