SUKHDEV KURRE Vs. PARETAN BAI

JUDGEMENT

(1.) HEARD .

(2.) THIS is owner 'sappeal questioning the liability.

(3.) BY way of this appeal under Section 173 of the Motor Vehicles Act, 1988 (for short the 'Act ') the appellant -owner has impugned the award dated 7th May, 2008 passed by the learned 10th Motor Accident Claims Tribunal, Raipur (CG) (for short the 'Claims Tribunal ') in Claim Case No.131/2007 allowing the claim application of the claimants, awarding a compensation of Rs. 3,97,000/ - to the claimants and fastening liability on the appellant - owner to pay the amount awarded.