MANGUBEN CHANDRAKANT VYAS Vs. KANABHAI MANDANBHAI AHIR

JUDGEMENT

(1.) BY way of this appeal, the appellants-original claimants have challenged the judgement and award dated 11.12.2002, passed by the Motor Accident Claims Tribunal, Amreli, in M.A.C.P. No.65 of 1998, whereby the tribunal has dismissed the claim petition filed by the present appellants.

(2.) THE brief facts leading to filing of this appeal are that in a vehicular accident one Kishorbhai Bhikhabhai Joshi expired. THErefore, the legal heirs and legal representatives of the deceased filed claim petition being M.A.C.P. No.65 of 1998 before the tribunal for compensation. THE Tribunal after hearing learned advocates for the respective parties and after considering the evidence on record has rejected the claim petition. Hence, this appeal.

(3.) THE judgement and award of the tribunal is modified to the aforesaid extent. Decree be drawn accordingly. THE present appeal is partly allowed.