SABERABIBI YAKUBBHAI SHAIKH Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellants are the wife and the relatives of deceased driver who died in a road accident. The deceased driver was driving a truck bearing No. GJ-17-T-8607, which was owned by Yunusbhai Gulambhai Shaikh, respondent No.2 herein. The deceased was 36 years of age at the time of the accident. On 20th November, 1996, the appellants raised a claim of compensation for a sum of Rs.2,15,280/- and 12% interest therein from the date of accident by filing a claim application before the Workmen Compensation Commissioner/Labour Court. After passage of more than 16 years, the wife and children of the deceased driver had still not received any compensation.