JAWAHARLAL GURJAR Vs. SMT. GHISHI GURJAR AND OTHERS

JUDGEMENT

(1.) The present appeals have been preferred to question the correctness of the order dated 22.07.2015 passed by the learned Motor Accident Claims Tribunal, Bhilwara in Claim Cases No.127/2010 and 128/10 whereby the liability to pay compensation have been fastened on the appellant only and the insurance company as well as driver have been exonerated.

(2.) Brief facts of the case are that an accident took place on 10.11.2009. The deceased were travelling in a trolley with the stone slabs loaded in it. The trolley was attached with a tractor. Due to the rash and negligent driving the tractor fell in the pit nearby the road in which the deceased Roshan died on the spot while Mangilal got seriously injured and thereafter he died.

(3.) Separate claim petitions were filed to which the appellant filed reply before the Tribunal.