GUNMALA JALLAN Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) This is a misc. appeal filed by claimants under Section 173 of the Motor Vehicles Act (for short called 'the Act') against an award dated 22nd April, 2003 passed by Motor Accident Claims Tribunal, Baran, in Claim Case No. 21/2000. By impugned award, the Tribunal dismissed the claim petition filed by the claimants under Section 166 of the Motor Vehicles Act essentially on the ground that it is not maintainable.

(2.) So, the short question that arises for consideration in this appeal is whether Tribunal was justified in dismissing the claim petition of the claimants as not maintainable.

(3.) Facts of the case lie in a narrow compass.