WAMAN K. NAYAK Vs. SHIVPUJAN JAISWAL

JUDGEMENT

(1.) Heard Mr. Kholkar for the Appellants and Mr. Kakodkar for Respondent No.3.

(2.) Respondent Nos. 1 and 2, though served, had not appeared before the Motor Accident Claims Tribunal (Tribunal).

(3.) Admit. With the consent of and at the request of the learned Counsel for the parties, heard finally.