DEPUTY DIRECTOR SAMBHAGIYA PRAKASHAN KARYALAYA Vs. KAMLABAI

JUDGEMENT

(1.) THIS appeal under Section 110-D of the Motor Vehicles Act, 1939 (for short 'the Act') is directed against the award dated 16-9-1985 made by the IInd additional Motor Accidents Claims Tribunal Indore (for short the Tribunal') in Claim case No. 68 of 1982.

(2.) IT is not in dispute that at about 5 A. M. on 25-1-1982 the motor vehicle bearing registration No. MPZ 8707 belonging to the State of M. P. while coming to Indore from mhow was involved in an accident resulting in the death of Gangaram who. was then an occupant of the vehicle.

(3.) AT the time of the accident the vehicle was being driven by the respondent No. 8 Ramsingh an employee of the State of M. P. The other respondents are the L. Rs. of deceased Gangaram.