PURIBEN RAMABHAI VALA Vs. DRIVER OF CHHAKDO RICKSHAW

JUDGEMENT

(1.) IN response to the notice of final disposal issued by this Court, learned advocate Shri Hasmukh Thakker appeared for respondent Nos.3 & 6.

(2.) WE have heard the learned advocates appearing of the parties. This appeal arises out of a judgment and award dated 9th March 2006 passed by the Motor Accident Claims Tribunal (Aux.), Gondal in MACP No.1042 of 1999.

(3.) IN a vehicular accident which took place on 6th March, 1999 involving three different vehicles, one Kishorebhai Ramabhai Vala received fatal injuries. His parents and young son aged 1? years, therefore, filed the above mentioned claim petition seeking compensation of Rs.9 lacs from the opponents. It may be noted that though the deceased had left behind his widow on the date of the accident, she had not joined the claimants in the claim petition and was, therefore, joined as an opponent in the original claim petition. It may also be noted that during the pendency of the claim petition, widow of the deceased and his minor son expired after about 4? years of the date of accident.