MOHAN SINGH Vs. KASHI BAI
LAWS(SC)-2009-1-39
SUPREME COURT OF INDIA
Decided on January 13,2009

MOHAN SINGH Appellant
VERSUS
KASHI BAI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Appellant before us is the driver and owner of the jeep bearing registration No. MP-04J 1824 which met with an accident on 21.11.1999 having collided with a truck. The deceased Balma @ Balram Gond, Ramgopal and Shankarlal admittedly were travelling in the said vehicle.
(3.) A First Information Report was lodged. The heirs and legal representatives of the deceased filed applications for grant of compensation in terms of Section 166 of the Motor Vehicles Act, 1988 (for short "the Act") which was marked as Claim Case Nos. 76, 78 and 79 of 2002.;


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