SUGRABAI Vs. BAHADURSINGH

JUDGEMENT

(1.) THIS miscellaneous appeal under Section 110-D of the Motor Vehicles Act 1939 is directed against the award made by the Member, Motor Accident Claims Tribunal Mandsaur in Claim Case No. 38 of 1982.

(2.) CIRCUMSTANCES giving rise to this petition are these. According to the appellant her deceased husband Noor Mohammad aged 56 years was involved in a jeep accident on 19-1-82 and sustained injuries. He succumbed to the same on 4-2-82. The jeep belongs to the Government of Madhya Pradesh. According to the applicant, the accident was due to the negligence of the respondent No. 1 BahaJursingh who was driving the accident jeep.

(3.) RESPONDENTS contested the claim petition denying the averments made therein.