JAYASHRI Vs. KHALATE

JUDGEMENT

(1.) THIS is an appeal preferred by the original claimants challenging the judgment of Member, Motor Accident Claims Tribunal, Pune, dated 4.12.1984 whereby the Tribunal had dismissed the claim of the appellants.

(2.) BRIEFLY stated, the facts giving rise to the present appeal are as follow:

(3.) ON the basis of the evidence, the Tribunal came to the conclusion that it was the deceased who was negligent in driving his motor cycle, as a result whereof the accident took place and, therefore, dismissed the application made by the appellants.