ASHABEN BHASHKARRAO Vs. PRAVINSINH MAHIPALSINH

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 22nd April 2002 passed by the learned Motor Accident Claims Tribunal (Main), Bhavnagar in Motor Accident Claim Petition No.547 of 1996 whereby the said petition came to be dismissed.

(2.) THE case of the claimants was that Bhaskarrao was serving in Police Department. On 17th May 1994 he had gone from Bhavnagar to Ahmedabad for office work in vehicle No.GJ 1 G 1387. After completing the work he was returning towards Bhavnagar. When the vehicle stopped at BhavnagarAhmedabad State Highway the accident had occurred in which said Bhaskarrao died. Hence the aforesaid claim petition was filed which came to be dismissed.

(3.) AS a result of hearing and perusal of the record it is evident that the Tribunal has elaborately discussed the evidence before coming to a definite conclusion. In para 4 it is held as under: