LABHUBEN KUMARBHAI JADAV Vs. KALABHAI MANGABHAI THAKOR

JUDGEMENT

(1.) THIS appeal arises out of a judgment and award dated 30.11.1999 passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad in Claim Petition No. 172 of 1997.

(2.) ON 4.5.1991, when one Kumarbhai Jadav was travelling in a Fiat car going from Ahmedabad to Ambaji, the car met with an accident near Baval Kothia village. The car dashed against an incoming truck. In the ensuing impact, Kumarbhai who was sitting on the front seat of the car received fatal injuries. Apparently, the driver of the car also died in the said accident. Two more persons travelling in the same car also received bodily injuries.

(3.) FOR the death of Kumarbhai, his widow, minor children and aged parents filed Claim Petition No. 172 of 1997 seeking compensation of Rs.25,20,000/ - from the driver, owner and insurer of the truck involved in the accident.