SUNIL SHANKAR PATIL Vs. SUHEL SHAUKAT SHAIKH

JUDGEMENT

(1.) This First Appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988, (M.V. Act) by the legal heirs of the deceased challenging the order passed by the Motor Accident Claims Tribunal, Pune (Tribunal) dtd. 5/9/2019, in MACP No.500 of 2011 since the Tribunal granted claim of Rs.1,31,37,171.00 against claim of Rs.3,69,20,000.00.

(2.) Brief facts are as under:-

(3.) We have heard learned Counsel for the Appellants and Respondent No.3-Insurance Company and with their assistance have perused the paper book containing exhibited documents filed before the Tribunal. We have also perused the Written Submissions filed by both the parties and the case laws relied upon by them. The following points arise for determination:-