KUMUDBEN SURESHCHANDRA Vs. JAMNAGAR MUNICIPAL CORPORATION

JUDGEMENT

(1.) The appellants have preferred these appeals against the judgment of MAC Tribunal in MAC Petitions No. 76/88 and 420/90, dismissing the claim petitions.

(2.) An interesting question about erection of a speed breaker, apart from negligence of moped driver, is raised by learned Advocates Mr. Shah and Mr. Nanavati, who are appearing for the appellant and respondent Jamnagar Municipal Corporation. We requested Mr. Kamal Mehta, learned Assistant Government Pleader to take instructions from the Regional Transport Officer and make his submissions.

(3.) Facts, concisely stated, leading to the present appeals, are as under :-