RAMJI JINABHAI @ JIVANBHAI SAVALIA Vs. HIRALAL U THAKAR

JUDGEMENT

(1.) The claimants-petitioners by this Civil Revision Application under Sec. 115 of the Code of Civil Procedure, 1908, have challenged the order of the Additional Sessions Judge, Rajkot, dated 20.3.1987, passed below Exh. 15 in Claim Case No. 548 of 1995, in which the prayer made by them for grant of interim compensation under Sec. 140 of the Motor Vehicles Act, 1988 , has been rejected.

(2.) Heard the learned counsel for the parties and perused the impugned order.

(3.) From the impugned order of the Court below I find that the victim Ramji Jinabhai sustained injuries in a motor vehicular accident caused in between the Chhakdo rickshaw and Truck. He has been admitted in a hospital for few days and then he expired.