SAFIA NOOR MOHD. MUJAWAR Vs. NALINI SHINGOTE

JUDGEMENT

(1.) Admitted. Mr. R.M. Patne, Assistant Government Pleader, appears and waives service of notice on behalf of respondent No. 3, State of Maharashtra. In our opinion, notice to respondent Nos. 1 and 2 is not necessary. The matter is taken up for final hearing today.

(2.) THIS appeal is filed against an order passed by the Motor Accidents Claims Tribunal, Alibaug, on 4.1.2000 and confirmed by the learned single Judge on 16.3.2002 in Writ Petition No. 5714 of 2001.

(3.) BEING aggrieved by that part of the order, the petitioners preferred Writ Petition No. 5714 of 2001, and the said order was confirmed by the learned single Judge.