GOTHELAL CHOURASIA Vs. GAJJANSINGH

JUDGEMENT

(1.) THIS appeal under Section 110 -D of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the Act'), is filed by the claimants against the order dated 31.3.1977 whereby the Motor Accidents Claims Tribunal (hereinafter referred to as 'the Tribunal') dismissed the claim petition.

(2.) IN short, the case of the Appellants is that Laxmi Bai, the daughter of the Appellants, died in a motor accident on 4.9.1975 early morning at about 3.30 a.m.

(3.) THE Respondents denied the liability and stated that the alleged accident took place on account of the contributory negligence and carelessness of the deceased child. Therefore, they are not liable to pay any compensation.