GEETA BAI Vs. RAM SINGH

JUDGEMENT

(1.) THE appeal is directed against the judgment and award dated 30. 1. 1990 of the M. A. C. T. , Khargone, passed in Claim Case No. 1 of 1987 whereby claimants' application for compensation has been dismissed.

(2.) THIS is not in dispute that Jalamsingh was husband of claimant-appellant No. 1 and father of claimant-appellant Nos. 2 to 4. He died in the motor accident. He was thrown from tractor-trolley and crushed.

(3.) THE respondent Nos. 2 and 2-A are the owners of the tractor-trolley. It was insured with N. A. respondent No. 4 and was working for respondent No. 3 who is a contractor.