SUDHA GOEL Vs. MAHENDRA
LAWS(ALL)-2011-4-144
HIGH COURT OF ALLAHABAD
Decided on April 15,2011

SUDHA GOEL Appellant
VERSUS
MAHENDRA Respondents

JUDGEMENT

- (1.) This is an appeal against the order dated 30.9.1997 passed by the Motor Accident Claim Tribunal/ 1st ADJ, Muzaffarnagar (the Tribunal) dismissing the claim petition No. 359 of 1992. THE FACTS
(2.) Sri Sushil Chand Goel (the Deceased) was going from Agra to Muzaffarnagar by Car No. DDB-8712 (the Car) on 4.3.1992. At about 1:00 hours, the Car met with an accident with Truck No. UTL-7806 (the Truck) coming from the opposite direction.
(3.) In this accident, the driver of the Car was killed on the spot and the Deceased was seriously injured. He was taken to the Batra hospital, Delhi where he died on 6.3.1992.;


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