(1.) Heard learned Advocate Smt. S. P. Deshpande for the appellant and Ms. M. H. Pathade for the claimants/respondent nos. 1 to 5.
(2.) This appeal is against the judgment of Motor Accident Claims Tribunal, Nagpur in Claim Petition No. 741/2005 dated 13-3-2013.
(3.) Facts giving rise to present appeal in short are that :