MAVJIBHAI RUDABHAI DAFDA Vs. MANJI SOMA DANGAR

JUDGEMENT

(1.) A short but substantial question which has surfaced in this appeal is as to whether a contractor working for the Government could be held liable fur compensation in a claim petition preferred under the Motor Vehicles Act and based on fault liability on account of a road accident causing death of a workman while doing the road rolling work ?

(2.) In order to appreciate the merits of the aforesaid point in focus, it would be necessary to refer to the relevant facts and circumstances leading to the rise of this appeal.

(3.) The appellant is the original opponent No. 5, whereas, the respondents Nos. 4 to 8 are the original claimants and respondents Nos. 1, 2, 3 and 9 are the original opponents Nos. 1, 2, 3 and 4, and they are hereinafter referred to as the original claimants' and 'original' opponents' for the sake of convenience and brevity.