ASHA MADHUKAR POKHARKAR Vs. KHANDU BALU NIKAM

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 29th March, 2006 passed by the learned Member, MACT, Satara (Tribunal) in MACP No. 161 of 2000 whereby the claim of the applicants/appellants No. 1 to 3 and 5 came to be partly allowed.

(2.) Appeal arises in the backdrop of the following facts:-

(3.) I have heard Mr. Sangram Singh Yadav, learned counsel for the appellant, Mr. P.S. Gole, learned counsel for Respondent No. 1 and Ms. Poonam Mittal, learned counsel for Respondent No. 2- insurer at length. With the assistance of the learned counsel for the parties, I have perused the material including the depositions and evidence before the Tribunal which form part of the record and proceeding, requisitioned by this Court.