GURUSHARAN SHARMA, J. - (1.) TITLE (MV) Suit No. 2 of 1998, under Section 166 of the Motor Vehicles Act, 1988 (hereinafter to be referred to as 'the Act') was filed jointly by mother and wife of deceased Gupu Modak for granting compensation. The deceased had lost his life in a motor accident on 2.3.1995.
(2.) IT was asserted that while going on a bicycle from Madhuban to Mali godown, Gupu Modak was dashed by a water tanker (dumper) No. 106 and as a result of which he sustained injuries and died. A separate application under Section 140 of the Act was also filed in the said case.
(3.) THE claimants failed to pay requisite Court -fee for the claim application filed under Section 166 of the Act. They expressed their inability to pay Court -fee on account of poverty. Hence, their application under Section 166 of the Act was dismissed on 4.2.1998.;