LAWS(GJH)-2019-8-121

SAVITRIDEVI HARNARYAN PRAJAPATI Vs. JAKIRHUSSAIN KADARBHAI MEMON

Decided On August 02, 2019
Savitridevi Harnaryan Prajapati Appellant
V/S
Jakirhussain Kadarbhai Memon Respondents

JUDGEMENT

(1.) The present first appeal has been filed by the appellants - original claimants against the judgment and award dated 1.7.2009 passed by the learned Motor Accident Claim Tribunal (Main) Sabarkantha at Himmatnagar in Motor Accident Claim Petition No.698 of 2002, as the learned Tribunal has dismissed the claim petition of the claimants.

(2.) Heard Mr. R.K.Mansuri, learned advocate for the appellants - original claimants and Mr.Maulik J. Shelat, learned advocate for the respondent No.3.

(3.) Mr. R.K.Mansuri, learned advocate for the appellants - original claimants has mainly submitted that in the accident Harnarayan Prajapati, husband of original claimant No.1 died. The accident occurred at night during intervening period between 19.4.2002 to 20.4.2002. He has submitted that, as the accident occurred at night the first informant lodged the FIR on the next morning. The FIR does not contain nature of vehicle or vehicle number which is involved in the accident. He has submitted that the charge- sheet contain the vehicle number involved in the accident.