SANDEEP AND ORS. Vs. VAISHALI AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for respective parties.

(2.) First Appeal No. 2509 of 2013 is filed by original respondents i.e. rider and owner, respectively, of motorcycle bearing registration No. MH -20/VA -1597 on whom the liability to pay compensation of Rs. 28,08,552/ - is imposed by the learned Member of Motor Accident Claims Tribunal, Aurangabad, vide judgment and award dated 29 -7 -2013 in M.A.C.P. No. 677/2010. First Appeal No. 835 of 2014 is filed by original claimants for enhancing the compensation awarded by the learned Tribunal.

(3.) For the sake of convenience, parties shall be referred to in their original capacity.