RAMA KONDIBA KHADE Vs. SK SAKIR SK KACHRU

JUDGEMENT

(1.) HEARD Mr. R. M. Borde, learned counsel for the appellant, Mr. C. V. Thombre, learned counsel for respondent No. l and mr. S. K. Naikwade, learned counsel for respondent No. 2.

(2.) ADMIT. WITH consent of the parties, taken up for hearing forth with.

(3.) BEING aggrieved by the Judgment and Award dated 03. 08. 2001 passed by the Motor Accident Claims Tribunal, Beed in M. A. C. 228/2000, below exh. 5 granting interim relief in favour of the original claimant (respondent no. 1) directing the driver as well as the owner to pay the said amount to the original claimant.