RAMBILAS SINGH Vs. BIMLI DEVI

JUDGEMENT

(1.) IN a motor accident, on 13.6.1990, one Ram Parekhi Ram lost his life.

(2.) ON 28.1.1992, widow and four minor children of the deceased, filed Claim Case No. 11 of 1992, under Section 156 of the Motor Vehicles Act, 1988( hereinafter referred to as 'the Act ')

(3.) ON behalf of owner and driver of the Truck (B.P.P -5194), which was involved in the accident, who were made opposite parties in the case, an objection was raised that the claim case itself was barred by time, under Section 166(3) of the Act.