GSRTC Vs. LALJIBHAI LAXMANBHAI

JUDGEMENT

(1.) BY this first appeal, the appellant herein ­ original opponent no.1 has challenged the judgment and award dated 24.12.1998 passed by the learned M.A.C.T., Junagadh in Claim Case No.316 of 1990.

(2.) THE claim petition was filed by the claimant claiming compensation of Rs.5,50,000/. The applicant ­ original claimant has stated in the claim petition that accident occurred on 08.12.1989. It is stated that when the deceased along with her husband were proceeding from village Datrana to Junagadh on his scooter at that point of time, when they reached near village Dungarpur, S.T.Bus came from opposite side and dashed with the scooter and accordingly Madhuben who was pillion rider received serious injuries and due to that she died. Therefore, claim petition was filed. The learned Tribunal after considering oral and documentary evidence by order dated 24.12.1998 partly allowed the claim petition of the original claimant. Against the said award, the appellant herein ­ original opponent no.1 has preferred this appeal.

(3.) IT is submitted by Mr.Qureshi, learned advocate appearing for the respondents herein ­ original claimants that after discussing evidence in great detail, Tribunal has rightly passed the award and so no interference is required in the findings of the Tribunal. Therefore, it is requested to dismiss this appeal.