NATIONAL INSURANCE COMPANY LTD. Vs. VINAY AMBADAS WAHUL

JUDGEMENT

(1.) The appellant has challenged the judgment and award passed by the Member, Motor Accident Claim Tribunal, Aurangabad. The appellant is the original respondent no. 3.

(2.) Brief facts of the case are as under:-

(3.) The respondent no. 1 - original claimant-son of the deceased filed claim petition before the Motor Accident Claims Tribunal (For short, "the Tribunal) for getting compensation. Considering the evidence led before the Tribunal and after hearing the parties, the Tribunal held respondent nos. 1 to 3 liable to pay compensation jointly and severally. The said order is under challenge.