DHIRAJ Vs. USHA

JUDGEMENT

(1.) Heard learned Counsel for the appellants and learned Counsel for the respondent Nos.1, 3 and 4.

(2.) Present appeal is filed by the appellant challenging the judgment and award passed by the Chairman, Motor Accident Claims Tribunal, Nagpur in Claim Petition No. 449/1995 dtd. 29/6/2007. By this judgment compensation were directed to pay by the appellant in favour of claimant i.e. respondent Nos. 1 to 3.

(3.) Facts in brief are as under :