PRUTHVISINH ABHESINH PARMAR Vs. JANAKSINH SETANSINH VAGHELA

JUDGEMENT

(1.) BY way of this appeal, the appellant- original claimant has challenged the judgment and award dated 25.02.2010, passed by the Motor Accident Claims Tribunal(Main), Sabarkantha at Himatnagar, in M.A.C.P. No.113 of 2007, whereby the tribunal has dismissed the claim petition filed by the present appellants.

(2.) THE brief facts leading to filing of this appeal are that on 15.01.2007 one Pruthvisinh was going by driving the Truck bearing registration No. GJ-9-V-3112. When he reached near Rupal village, the said truck was met with an accident. Due to the said accident, Pruthvisinh sustained grievous injurs and due to which he died. Therefore, the legal heirs of the deceased filed claim petition being M.A.C.P. No.113 of 2007 before the Tribunal for compensation. The Tribunal after hearing learned advocates for both the parties and after recording the evidence dismissed the claim petition against which the present appeal is filed by the appellant- original claimants.

(3.) LEARNED counsel for the respondents supported the impugned judgement of the Tribunal and submitted that the Tribunal after considering the evidence on record has dismissed the claim petition. Therefore, he prayed to dismiss the present appeal.