UJWALA Vs. SHIVSHANKAR ANANDA LONDHE

JUDGEMENT

(1.) Present review application has been filed by original appellants for review of judgment and order dated 1st August, 2019 passed by this Court in aforesaid First Appeal.

(2.) Present review applicants are the original claimants, who filed MACP No.256/2013 before learned Member, Motor Accident Claims Tribunal, Latur (herein after referred to as the Tribunal) for getting compensation for the accidental death of one Hanmantrao Manikrao Deshmukh, on whom present review applicants were depending.

(3.) The accident had taken place on 16.9.2013. Hanmantrao and his friend Bhalchandra Rathod were proceeding on the motor cycle bearing registration No.MH-24/X-3631. Deceased was driving the same and Bhalchandra was pillon rider. When they reached near Chakur, at that time, one TATA pick-up vehicle bearing registration No.MH-26-AD- 6283, driven by original respondent No.1, came from opposite side and gave dash to the motor cycle driven by the deceased as a result of which, both the riders fell down and Hanmantrao died on the spot. Bhalchandra Rathod was taken to hospital. Offence came to be registered against Respondent No.1. The vehicle driven by Respondent No.1 was owned by Respondent No.2 and it was insured with Respondent No.3.