MANAGER, ARDEE POLYPACK INDUSTRIES Vs. NIDGIRI SATYAPPA PUJARI

JUDGEMENT

(1.) This appeal is filed against the decision, dated 17th January, 1987, given by the Motor Accidents Claims Tribunal at Ratnagiri in Motor Accident Claim Petition No. 61 of 1986.

(2.) APPELLANT No. 1 in this case is the owner of the vehicle which was involved in the accident. Appellant No. 2 is the driver of the vehicle and appellant No. 3 is New India Assurance Co. Ltd. at Ratnagiri. By the award, dated 17th January, 1987, the Motor Accidents Claims Tribunal, Ratnagiri, awarded an amount of Rs. 45,000/ - to the present respondent, the brother of the deceased Durgappa Pujari.

(3.) THE Tribunal, after going through the evidence as led by the parties, awarded an amount of Rs. 45,000/ - on all counts. It is this award which is the subject -matter of challenge by the present appellants.