SAMA Vs. YUSUF

JUDGEMENT

(1.) THIS order shall also govern the disposal of Misc. Appeal No. 329/1983 (Iliyas and Anr. v. Smt. Sama and Ors.).

(2.) THIS is an appeal filed by the claimant-dependants of the deceased Navla against the award dated 29-7-1983 passed by the Member, Motor Accident Claims Tribunal, Jhabua in Claim Case No. 18/1982 whereby the learned Tribunal has awarded Rs. 9,000/- ai compensation for the death of the deceased by accident.

(3.) ON 8-1-1982, while Navla was going on a cycle, reached the boundary of villages Khejda and Machhlimate at about 2.00 p.m., a truck bearing Registration No. MPN 3040, which was being driven by the driver-respondent No. 1 Yusuf, dashed against him with the result that the deceased Navla got crushed and died on the spot.