VIMAL BABAN PATIL Vs. GENERAL MANAGER

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order passed by the Motor Accident Claims Tribunal, Sangli, the appellants/original claimants (for short "the claimants") preferred this appeal.

(2.) The brief facts of the case are as under :

(3.) The claimants filed the claim petition before the Motor Accident Claim Tribunal (for short "the Tribunal") for getting compensation. The Tribunal has awarded an amount of Rs.50,000.00 under No Fault Liability and dismissed the claim petition. Against the said judgment and order, this appeal.