DINESHCHANDRA SHANTILAL MODI Vs. AHMEDABAD MUNICIPAL TRANSPORT SERVICE

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellant herein has challenged the award dated 05.12.2000 passed by the Motor Accident Claims Tribunal at Ahmedabad in Motor Accident Claims Petition No. 1122 of 1996 so far as the Tribunal dismissed the claim petition.

(3.) MR. Munshaw, learned advocate appearing for the respondent supported the award of the Tribunal and submitted that the accident happened due to the entire negligence of the deceased and therefore no negligence can be attributed on the respondent. He has drawn the attention of this Court to the panchnama and the complaint and the evidence of witnesses and submitted that no interference is called for in the appeal.