KASHIRAM CHAURASIA Vs. JASPAL SINGH

JUDGEMENT

(1.) Heard.

(2.) This appeal is filed by the claimants challenging the award dated 27.10.2004 passed by Second Additional Member Judge, Motor Accidents Claims Tribunal, Gwalior in Claim Case No. 88 of 2002.

(3.) Aforesaid claim petition was filed by the appellants for compensation for the death of Shilpi Chaurasia. Said claim petition is dismissed by the Claims Tribunal on the ground of lack of territorial jurisdiction. Claims Tribunal after framing issues, had decided issue No. 6 as a preliminary issue and held that since the claimants are the residents of Billaua, District Gwalior and the respondent No. 2 is a resident of Morena, Claims Tribunal had no territorial jurisdiction to decide the matter.