AMBADAS Vs. SEEMA

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and award passed in M.A.C.P. No. 38 of 2001 by the Member, M.A.C.T. at Beed.

(2.) The facts giving rise to this appeal in brief are as under:

(3.) Feeling aggrieved by the impugned judgment and award passed by the Tribunal, the owner of the tractor has preferred this appeal.