KALLI Vs. INDRA RAJ BAIRA

JUDGEMENT

(1.) This special appeal under section 18 of the Rajasthan High Court Ordinance, 1949 is directed by claimants-appellants against the judgment dated 6.10.1998 of learned single Judge in S.B. Civil Misc. Appeal No. 923 of 1998.

(2.) Brief facts leading to filing of this special appeal are that on 10.9.1995 in a motor vehicle accident Bhauri Lal sustained serious injuries and died on the spot.

(3.) Claimant-appellant No. 1 is widow of the deceased. Claimant-appellant Nos. 2 to 5 are minor children of deceased and the claimant-appellant Nos. 6 and 7 are his parents.