BHIKAMCHAND Vs. JAGDISH ALIAS MANOJ

JUDGEMENT

(1.) THIS appeal has been filed by the appellant against the award dated 27.8.1997 passed by the Additional Motor Accident Claims Tribunal, Barwaha District West Nimar, Khargone in Claim Case No. 28/95.

(2.) IN brief, the case of the appellant before the Motor Accident Claims Tribunal was that at 8.00 p.m., the deceased Sagarbai, mother of the appellant, was going to the house of her relatives situated in Barwaha.

(3.) THE appellant -claimant had filed the claim petition for a total amount of Rs. 20,00,000/ -. The respondents No. 1 and 2 were proceeded ex parte by the Claims Tribunal. The Insurance Company has denied the claim of the appellant and according to them, the accident had occurred because of the negligence of the deceased herself. She was 75 years of age and was not able to perform any agricultural work.