KALPANA DEVI Vs. JHAGRU PANDIT

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) This miscellaneous appeal is directed against the order dated 5th August, 2004 passed by the 4th Additional District Judge, Bhagalpur -cwm-Motor Accident Claims Tribunal in Claim Case No. 39 of 1997 by which claim of the claimant has been disallowed and claim case has been dismissed.

(3.) The claimants are the widow and two minor daughters of the deceased represented through their mother, the natural guardian regarding the death of Shambhu Nath Pandit @ Shambhu Pandit by falling down from the roof of Kalika Bus bearing No. WB39-2285 on 11th November, 1996 while travelling as passenger.