KANKER ROADWAYS Vs. JAMUNA BAI

JUDGEMENT

(1.) Learned counsel for the appellant submits that he wants to withdraw his power, but he has not filed any application to this effect.

(2.) With the consent of the parties, the matter is heard finally.

(3.) The appellant (owner of the offending vehicle) has preferred this appeal being aggrieved by the award dtd. 12/8/2013 passed by Chief Motor Accident Claims Tribunal (for short the "Tribunal"), Raipur (C.G.) in Claim Case No.195/2011, whereby the Tribunal has directed respondent No.8-Insurer of the offending vehicle to pay award of Rs.7,39,200.00 to the claimants (respondents 1 to 6) and also entitled the insurance company to recover the same from the owner of the offending vehicle (appellant herein).