GSRTC Vs. SUCHITABEN W/O DECD HARSHADBHAI PATEL

JUDGEMENT

(1.) THOUGH these appeals were placed before us along with Civil Applications for confirmation of interim relief, at the request of the learned advocates appearing for the parties, the appeals are taken up for final disposal.

(2.) THESE appeals arise out of a common judgment and three separate awards dated 9th February, 2005 passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad in MACP No.244 to 246 of 1999.

(3.) FACTS leading to these appeals are that on 11th December, 1998, one Shri Harshadbhai Patel was travelling in his Maruti car. His four friends were also travelling in the same car. They were returning from Baroda to Ahmedabad after attending a marriage function. The Maruti car was being driven by one Shri Kanubhai Patel. At about 00.30 hours in the night, the car met with an accident when it was hit by an ST bus No.GJ -18 -V -3016 driven by the driver employed by the appellant S.T. Corporation. In the accident, Harshadbhai Patel, as well as his friends, Kanubhai Patel and Pravinbhai Patel received fatal injuries.