MAYABAI TOMAR Vs. SHEIKH RASEED

JUDGEMENT

(1.) THIS is claimants' appeal filed under section 173 of the Motor Vehicles Act, against the award dated 30.3.1999 passed by Additional Motor Accidents Claims Tribunal, Burhanpur, in Claim Case No. 55/1997, whereby the claim petition filed by the claimants under section 166 of the Motor Vehicles Act, was dismissed.

(2.) THE claimants, unfortunate widow, minor children and father of deceased Ravindra Singh Tomar, claimed compensation of Rs. 10,00,000/- for his death in the motor accident on 23.4.1997 when he fell from the Truck bearing registration No. MBI-8063 and died on the spot.

(3.) DURING the course of hearing Shri Anil Lala, the learned counsel for the appellants, relying on the decision dated 18.9.2003 passed in MA No. 2191/99 made an oral prayer to convert the application filed by the Claimants before the Claims Tribunal under section 166 of the Motor Vehicles Act, into one under section 163A of the Act, and to seek compensation accordingly.