RAMESHGIRI DOLATGIRI VADALA Vs. RAMJI NATHABHAI

JUDGEMENT

(1.) BOTH these appeals arise out of the same judgment of the Motor Accidents claimss Tribunal, Rajkot, in claims Case No. 90 of 1977 and claims Case No. 91 of 1977, which were the subject-matter of the same accident. They are, therefore, disposed of by this common judgment.

(2.) CLAIMSANTS of claims Case No. 90 of 1977 are father, mother, brother and sister of deceased Mahipatsinh Ramji who died in the accident, and for that they have claimsed an amount of Rs. 40,000/- as compensation. The claimsants of claims Case No. 19 of 1977 are mother, brother and sister of deceased Batuk Banulal who also died in the same accident, and for that they have claimsed an amount of Rs. 86,000/- as compensation.

(3.) THE accident appears to have occurred on 28-1-77 at about 8.15 p.m. near Nagrik Bank, Udyognagar Branch, on Dhebar Road due to rash and negligent driving of the said truck by appellant No. 1, thus causing the death of the aforesaid two persons. Appellant No. 2 is the owner and appellant No. 3 Insurance Company is the insurer of the said truck.