NATIONAL INSURANCE CO. LTD. Vs. BHAGWAN BHIKA SHIRSATH

JUDGEMENT

(1.) By this appeal filed under Section 173 of the Motor Vehicles Act, 1988, the appellant (original opponent no.3) has impugned the judgment and award dated 28th March 2012 passed by the MACT, Malegaon in MACP No.36 of 2006 allowing the claim application filed by the respondent no.1 partly and directing the appellant and the respondent nos.2 and 3 (original opponent nos.1 and 2) to jointly and severally pay compensation amount of Rs.15,50,000/- to the respondent no.1 (original claimant) with interest @8% p.a. from the date of filing of the claim petition till realisation.

(2.) Learned counsel for the appellant states that since dispute is only in respect of quantification, notice upon the respondent nos.2 and 3 may be dispensed with. Statement is accepted. Notice upon the respondent nos.2 and 3 is accordingly dispensed with.

(3.) By consent of the appellant and the respondent no.1, First Appeal is heard finally at the stage of admission. Some of the relevant facts for the purpose of deciding this First Appeal are as under : -