NATIONAL INSURANCE COMPANY Vs. SURESH NARAYAN KHOPAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. By consent of the parties the Appeal is taken up for final hearing. Mr.Mendon, learned counsel waives service on behalf of Respondent Nos.1 and 2.

(3.) This appeal and cross objection arise from the judgment and order of the learned Member, Motor Accidents Claims Tribunal, Thane passed in M.A.C. Petition No.24 of 2008 on 12th September, 2011.