RAJENDRA RAMKRISHNA NARAJE Vs. VINODKUMAR CHHAGANLAL AGRAWAL

JUDGEMENT

(1.) THIS revision is directed against the refusal of registration of Motor Accident Claim Petition.

(2.) NOTICES were issued to the respondents indicating that the revision shall be disposed of finally at the stage of admission itself. Though the respondents were served, none appeared for them. The matter is, therefore, heard and being disposed of finally at the stage of admission.

(3.) THE revision-petitioners are the claimants. It is their contention that on 30-7-1998, deceased Ramkrishna Naraje was travelling in a Tempo Trax Vehicle No. MH-30/b-1149 along with five others. When the vehicle reached the bridge of river Man near Village Lohara, it met with an accident and fell in the river. All the six inmates travelling by the Tempo Trax died in the said accident. The dead body of Ramkrishna had flown away in the flood of the river and could not be traced out in spite of extensive search. So, the death certificate/post-mortem report of deceased Ramkrishna could not be obtained.