SABHAIBEN BHIKHABHAI BRAHMIN Vs. RAMESHBHAI LAKHUBHAI ASHWAR

JUDGEMENT

(1.) This appeal arises out of a judgement and award dated 8th June, 2000 passed by the Motor Accident Claims Tribunal (Aux.II), Kachchh at Bhuj in Motor Accident Claim Petition No.480/1992.

(2.) The appellants are the original claimants who had filed the said claim petition seeking compensation of Rs. 2,00,000/ - for death of one Bhanabhai Bhikabhai who died in a vehicular accident on 15th September, 1992.

(3.) It appears that when said Bhanabhai Bhikabhai was travelling in a truck on 15 th September, 1992, the truck being driven by the opponent no.1 herein met with an accident. The deceased received bodily injuries and succumbed to injuries. For death of said Bhanabhai Bhikabhai, his aged widowed mother and three unmarried sisters filed the above -mentioned claim petition seeking a compensation of Rs.2,00,000/ - from the driver, owner and insurance company of the truck. The Claims Tribunal after assessing the evidence on record came to the conclusion that the accident occurred on account of rash driving of the truck by the truck driver.