BIRENDRA PRASAD Vs. KAUSHYALIA ALIASKAUSHALYA DEVI

JUDGEMENT

(1.) DMITTEDLY, in motor accident on 24.6.1989, one Gouri Goswami lost his life. He was a bona fide passenger on the ill -fated bus, bearing registration no. BHK -8919, which met an accident near village Roska -Kosinagarh Purnea -Saharsa Road.

(2.) M .V.CIaim Case No.46 of 1989 was filed by widow and minor children of deceased Gouri Goswami, under the provisions of Motor Vehicles Act, 1939 (hereinafter referred to as 'the Act ').

(3.) OWNER of the vehicle appeared in the claim case and filed written statement. However, thereafter he did not contest the case.