IBRAHIMBHAI ABDULBAHI VORA Vs. JYOTSHNABEN RAJUBHAI AMIN

JUDGEMENT

(1.) THESE appeals arise out of the judgment and award dated 1.10.1997 passed by the Motor Accident Claims Tribunal (Aux.) Vadodara in MACP No.1380 of 1991 and connected claim petitions.

(2.) BRIEF facts may be noted at this stage:

(3.) FROM the record, it emerges that the deceased Rajubhai was engaged in the business of fabrication. His widow Jyotsanaben was examined at Exh. 59. She gave details of the source of income of the deceased. She also produced certain documents such as Assessment Orders passed by the Income Tax Department on the Tax Returns filed by the deceased. In her evidence, Jyotsanaben had also narrated the manner in which the accident had taken place.