RAMBHAU AND ORS. Vs. SHIVLAL AND ORS.

JUDGEMENT

(1.) The rejection of a claim petition preferred by the appellants/claimants, under Section 166 of the Motor Vehicle Act, on a death of wife of the appellant no.l and mother of appellant nos.2 and 3, in an accident, by the Motor Accident Claims Tribunal, Achalpur, vide judgment and order dated 3rd February, 2007 in Motor Accident Claim Petition No. 12 of 2005, has been questioned in the present appeal.

(2.) The facts giving rise to the present petition are as follows:

(3.) The husband of the deceased Baby and her two sons filed a claim petition under Section 166 of the Motor Vehicle Act and thereby claimed Rs.5,00,000/- towards compensation.