MADHUKAR SADASHIV VAGHDE Vs. AHMEDABAD MUNICIPAL TRANSPORT SERVICE

JUDGEMENT

(1.) The applicants were the claimants in Motor Accident Claim Petition No. 65 of 1981 filed before the Motor Accidents Claim Tribunal No. 3 (Auxiliary) at Ahmedabad wherein they claimed compensation of Rs. 25 0 for the death of their son Narendra on account of the motor accident which occurred at about 9-30 a.m. on 9 in Bapunagar against the two respondents the Ahmedabad Municipal Transport Service and the Oriental Fire & General Insurance Co. Ltd. The learned Tribunal dismissed their petition by the judgment and order dated 16/06/1982.

(2.) Being aggrieved by the said decision the appellants have preferred the present appeal.

(3.) The appellants case may shortly be stated as under: