NANJIBHAI KHATABHAI LADHAVA Vs. MULJIBHAI BAGHABHAI MARU

JUDGEMENT

(1.) Heard learned advocate Mr. Kritendra Tiwari for learned advocate Mr. Tulshi R. Savani, for the appellants and learned advocate Mr. Rituraj Meena for the respondent No.3, whereas rest of the respondents though duly served, have chosen to remain absent.

(2.) Appellants are the original claimants before the Motor Accident Claim Tribunal in Motor Accident Claim Petition No. 257 of 2004. The appellants have preferred such claim petition for claiming Rs. 8,00,000/- as compensation for the accidental death of Nanjibhai Khatabhai Ladhava.

(3.) Therefore, the claimants have preferred a Claim Petition against the driver, owner and insurer of both the vehicles contending that the deceased was aged about 45 years and was earning Rs. 1 lakh per annum from agricultural produce and he was only earning member of the family.