RAJENDRA RAGHUNATH GIRME Vs. PRAMILA DATTU SURSE

JUDGEMENT

(1.) HEARD.

(2.) THIS first appeal filed by owner of the vehicle (original opponent No. 1 in Motor Accident Claims Petition No. 53 of 1987) is directed against the order dated 9-2-1990 passed by the Member, Motor Accident Claims Tribunal, Ahmednagar.

(3.) IN brief, the facts giving rise to this first appeal are as under :