SUNILKUMAR Vs. VITHAL

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and award dtd. 2/12/2006 passed in M.A.C.P. No.654 of 1999 by the Chairman, Motor Accident Claims Tribunal, Ahmednagar by taking aid of Sec. 173 of the Motor Vehicles Act, 1988.

(2.) Let us have a glance on brief facts of the appeal.

(3.) Heard Ms R.V. Sundale holding for Mrs C.S. Deshmukh, learned Advocate for appellant and Mr N.C. Garud, learned Advocate for respondent no.1. Mr P.P. Dawalkar, learned Advocate for respondent no.2 remained absent at the time of argument.