ABDUL UMRAO RAJE Vs. JIJABAI DASHRATH KHEDKAR

JUDGEMENT

(1.) THE two appeals and Writ petition by the driver in the Motor Accident claims Petition Nos. 21 of 1980, 19 to 1980 and 20 of 1980, decided by learned Member, motor Accident Claims Tribunal, ahmadnagar, on 14-6-1982,8-3-1982 and 8-3-1982, challenge all the three judgments on a common question and, therefore, all the three matters are being considered and disposed of by this common judgment. In all the three mattress, Divisional Controller, state Transport Division, Kothala Road, ahmednagar was cited as other Respondent.

(2.) HEARD Advocate Shri. A. K. Gawali for Appellant and Writ Petitioner, advocate Shri. Sachin Deshmukh, holding for Advocate Shri. V. S. Bedre for claimants/ respondents in all three matters and Advocate shri. A. B. Dhongde, holding for Advocate shri. P. K. Joshi for Divisional Controller in all three matters.

(3.) THE only contention raised by the appellant - driver is that the learned tribunal was at an error in totally exonerating the Divisional Controller and, in turn, his employer/master i. e. Maharashtra State Road transport Corporation, from the liability.