SHAIKH RAFIQ Vs. ABHAY AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel appearing for the appellant and the learned Counsel appearing for respondent No. 3. Nobody for respondent Nos. 1 and 2 though served.

(2.) Admit. Heard finally with the consent of the learned Counsel for the parties represented through Counsel.

(3.) This is an appeal by injured claimant being dissatisfied with award of compensation of Rs. 50,000/ - along with interest at the rate of 7.5% per annum, passed by the learned Member of the Motor Accident Claims Tribunal, Jalna, vide judgment and award dated 11 -3 -2014, in M.A.C.P. No. 119/2012.