UNION OF INDIA Vs. NIRUBEN WIDOW

JUDGEMENT

(1.) Heard the learned counsel for appellants and respondents.

(2.) The suit came to be filed at the instance of respondents before City Civil Court at Mumbai being L.C.Suit No.7062 of 1984 claiming the compensation of Rs.50000.00 in respect of accident occurred on 5/1/1982 in between Currey Road and Parel which resulted into death of Ashokkumar, husband of respondent No.1 and father of respondents No.2 to 4.

(3.) The City Civil Court at Bombay granted relief by passing a decree as prayed. Hence, this appeal.