WALMIKRAO JAYARAM KAJALE Vs. UTTAM BUVAJI RAUT

JUDGEMENT

(1.) THIS is an appeal preferred by appellant-original claimant against the order passed by Motor Accidents Claims tribunal, Ahmednagar, in Motor Accidents claims Tribunal No. 87 of 1983, dated 24. 8. 1988 dismissing his application for compensation.

(2.) THE applicant on 12. 10. 1983 filed the aforesaid application for compensation for the injuries sustained by him in the accident which took place on 4. 5. 1983 at about 10. 30 p. m. on Kopargaon Railway station Road and he has claimed compensation of Rs. 25,000 from respondents.

(3.) RESPONDENT No. 1 at the time of the accident was riding motor cycle No. MTC 892 which was owned by respondent No. 3 and had given the said motor cycle to respondent No. 2 who in turn handed it to respondent No. 1. It is admitted that at the relevant time, the applicant was riding his motor cycle MXM 1874 which was insured with respondent No. 4 insurance company, while motor cycle belonging to respondent no. 3 was insured with insurance company, respondent No. 5.