TRIBHOVANDAS BHAGWANDAS Vs. JAI KISHAN VALLABHBHAI RUPAREL

JUDGEMENT

(1.) ADMIT . Service of notice waived by Mr. Akhil Kureshi, for respondent No. 1.

(2.) THE appellants are the original opponents Nos. 1, 2 and 4 in Motor Accident Claims Case No. 640 of 1984, which was filed before the Motor Accident Claims Tribunal (Main), Rajkot District, Rajkot.

(3.) RESPONDENT No. 1 claimed total compensation of Rs. 1,00,000/-for the accidental injuries sustained by him in the motor vehicle accident, which occurred on 10-6-1984 at about 4-00 p.m. near Amin's Vanda within the city of Rajkot, when he was knocked down from over his motor cycle bearing No. GAP 4554 by the Metador Van bearing No. GAP 8871, being driven by the appellant No. 1, and which was owned by the appellant No. 2 (original opponent No. 2).