VIJAY Vs. SUKHDEORAO

JUDGEMENT

(1.) Rule, with the consent of the parties, made returnable forthwith and heard.

(2.) The above petition takes exception to the award of Lok Adalat,dated 16.12.2006. The said award of the Lok Adalat is challenged on the ground that the claimant and the Insurance Company have mutually agreed to fasten the liability under section 140 of the Maharashtra Motor Vehicles Rules,1989 on the petitioner which is to the detriment of the petitioner.

(3.) The facts in the above petition can be stated thus - An order under Section 140 of the Motor Vehicle Act came to be passed against the petitioner / the original respondent No.2 in the petition filed under Section 140 of Motor vehicle Act, on 01.04.2003. By the said order, the application filed by the claimant was allowed and the respondent No.1 and the respondent No.2 were ordered jointly and severally to pay the compensation of Rs. 50,000/- to the petitioner within 6 weeks from the date of the said order.