GOVERDHAN BARDHAR,J. - (1.) This Civil Misc. Appeal has been filed by the appellant under Section 173 of Motor Vehicles Act, 1988 against the award dated 22.01.2015, passed by the learned Additional District and Sessions Judge CUM Motor Accident Claim Tribunal, Dungarpur, Camp Sagwara, whereby the claim petition filed by the present appellant has been dismissed.
(2.) Learned counsel for the appellant argued that it is not disputed that the deceased Mogi was the wife of the appellant. Merely due to the fact that in the job card and other documents, the name of the mother of the deceased was mentioned. The learned tribunal erred in holding that the appellant husband is not entitled for amount of compensation in the accident.
(3.) I have perused the entire record and impugned judgment/award dated 22.01.2015 passed by the learned tribunal.;