SANGITA Vs. KALIDAS

JUDGEMENT

(1.) This is an appeal under Sec. 173 of the Motor Vehicles Act. The appellants herein are original claimants in the petition, bearing Motor Accident Claim Petition No.111 of 2007, for compensation on account of death of Mohan in an accident involving motor vehicles. The Tribunal, on appreciation of the evidence in the matter, dismissed the petition, on the ground that late Mohan himself was responsible for his death.

(2.) It so happened that on 24/5/2007 at about 10.30 a.m., deceased Mohan was proceeding on his motorbike along Beed-Ahmednagar highway. It was the deceased who was riding the motorbike. A Maruti OMNI van bearing registration No.MH-12-P-1503 was coming from opposite side. A collision between the two vehicles took place. As a result, deceased - Mohan suffered multiple injuries and died on the way to hospital.

(3.) Heard learned counsel appearing for the parties.