LAWS(KAR)-2013-2-223

AMARLAL PRITAMDEV SINGHANI Vs. DINESH TUKARAM PATIL

Decided On February 11, 2013
Amarlal Pritamdev Singhani Appellant
V/S
Dinesh Tukaram Patil Respondents

JUDGEMENT

(1.) These appeals arise out of the accident that occurred on 5-12-2006, at about 12.00 noon, on Highway No. 17, on account of the collusion between Santro Car bearing No. MH-09-AB-6460 and Mahindra Goods Jeep bearing No. MH-08-H-6527. Therefore, they are considered together and disposed of by this common judgment. MFA No. 21198 of 2011 has been filed by the owner of the Santro Car bearing No. MH-09-AB-6460 challenging the judgment and award passed in MVC No. 613 of 2007.

(2.) MFA No. 25914 of 2011 has been filed by the claimants in MVC No. 3208 of 2006 seeking enhancement.

(3.) MFA Nos. 25345 to 25347 of 2011 have been filed by the insurer of the jeep bearing No. MH-08-H-6257.