NEW INDIA ASSURANCE CO LTD Vs. TEJUBEN NANUBHAI

JUDGEMENT

(1.) THE above appeal as well as Revision Applications are directed against the judgement and award dated 15.11.1995 passed by the Motor Accident Claims Tribunal (Main), Bhavnagar in Motor Accident Claim Petitions No. 181 of 1995 and judgement and award dated 02.11.1995 in Motor Accident Claim Petitions No. 318 of 1992 to 325 of 1992. All the matters arose from one accident and therefore, the they are disposed of by this common judgement .

(2.) ON 24. 2.1992 when one Nanubhai Dansinghbhai along with the claimants were travelling along with their goods in Tempo No. G.D.C 4501, the said tempo dashed with Tree at about 10.30 a.m.by rash and negligent driving by the driver on Palitana Talaja Highway. Nanubhai Dansinghbhai among other in the said Tempo died. Hence, the legal heirs of the deceased as well as claimants have preferred aforesaid claim petitions before the Tribunal wherein the aforesaid award came to be passed.

(3.) LEARNED advocate for the respondent supported the judgement and award of the learned Tribunal: