JAISHREE ANIL KHODKE Vs. KERU MURLIDHAR WAGH

JUDGEMENT

(1.) On 29th November, 2007 notice for final disposal of this Appeal at the stage of admission was issued. The submissions of the Advocates appearing for the parties were heard on 27th March, 2008. However, Judgment could not be dictated on the same day on account of paucity of time.

(2.) A challenge by the appellants-claimants in this Appeal is to the Judgment and Award dated 25th January, 2007 passed by the learned Ad-hoc District Judge and Member of the Accident Claims Tribunal at Nasik. It will be necessary to refer to the facts of the case in brief.

(3.) The claimants filed a Petition for compensation under Section 166 of the Motor Vehicles Act, 1988. The Claim Petition was filed claiming compensation on account of death of one Anil Khodke. The 1st appellant is the widow of the deceased. The 2nd and 3rd appellants are the children of the deceased and the 4th appellant is the mother of the deceased.