SANJAYNATH Vs. LAKSHMICHANDRA

JUDGEMENT

(1.) THIS appeal is filed by the appellants under Section 173 of the Motor Vehicles Act, 1988 against an Award dated 25.03.2008 passed by Motor Accident Claims Tribunal, [Fast Track Court] Shujalpur, District Shajapur in Claim Case No.76/2007.

(2.) The original claimant Sanjaynath had suffered injuries in an accident which had taken place on 19.07.2006. Accordingly he had filed the claim petition before the Claims Tribunal and the Claims Tribunal awarded a sum of Rs.3,45,393-00 to the original claimant along with the interest @ 6% p.a. form the date of the claim petition.

(3.) At the commencement of the argument, learned counsel appearing for the original claimant pointed out that during the pendency of this appeal, on 28.06.2009 the original claimant has died and his legal representatives have been brought on record. He has also submitted that I.A.No.1598/2010 has been filed by the appellants for amendment of the claim petition and to incorporate the plea the original claimant Sanjaynath has died due to the injuries received in the accident.