COMMANDANT, GUARD REGIMENTAL Vs. PANDHARI

JUDGEMENT

(1.) Heard finally by consent of both the learned counsel for the parties.

(2.) Being aggrieved by the award dtd. 30/7/2011 passed by the Motor Accident Claims Tribunal, Nagpur, in MACP No.903/2006. The appellant original respondent has preferred this appeal.

(3.) Brief facts of the appeal are as under :