SUNIL Vs. GOVIND

JUDGEMENT

(1.) This appeal is directed against the impugned Judgment and Award dtd. 2/12/2006 passed in M.A.C.P.no.33 of 1999 by the Chairman, Motor Accident Claims Tribunal at Ahmednagar.

(2.) Brief facts necessary for deciding this appeal are as under :

(3.) Heard Ms R.V. Sundale holding for Mrs C.S. Deshmukh, learned Advocate for appellant, Mr L.V. Sangeet, learned Advocate for respondents no.1 and 2 and Mr S.V. Kulkarni, learned Advocate for respondent no.4. The appeal has already been dismissed against respondent no.3/driver of offending vehicle.