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Judgment
By way of this appeal, the appellant has challenged the judgment and order of the learned Single Judge whereby the learned Single Judge has
dismissed the petition.
While considering the case, the learned Single Judge has observed as under:-
“The claim was made on account of death of petitioner’s husband arising out of the accident by an unknown vehicle. The claim arising out of
the accident under Motor Vehicle Act, 1988 has been prohibited under the scheme. The relevant item No.2 under heading…..dkSu ihfMr i{kdkj esa
lfEefyr ugha gSA is quoted hereunder for ready reference-
ÞdkSu ihfMr i{kdkj esa lfEefyr ugha gS\
2- eksVj;ku vf/kfu;e] 1988 dsUnzh; vf/kfu;e la- 59½ ds v/khu vkus okys ekeys] tgk¡ izfrdkj eksVj nq?kZVuk nkok vf/kdj.k }kjk iznku fd;s tkrs gS]
bl Ldhe ds vUrxZr ugha vk;saxsA
Despite the above clause under the scheme, claim was made by the petitioner and has been dismissed. The petitioner is having remedy of claiming
compensation before the Motor Accident Claims Tribunalâ€
We are in complete agreement with the view taken by the learned Single Judge. Hence no case is made out for interference.
The appeal stands dismissed.