BABY AND ORS. Vs. AMIN AND ORS.

JUDGEMENT

(1.) By this appeal, the appellantsclaimants/legal representatives have sought to challenge judgment and award dated 12.3.2003, passed by learned Member of the Motor Accident Claims Tribunal, Yavatmal, in Motor Accident Claim No.18 of 1993, whereby the petition filed by the claimants/legal representatives of deceased Narayanrao Deogade was dismissed.

(2.) The facts of the case in a nut shell stated are thus :

(3.) The respondent No.4 The National Insurance Company Limited and respondent No.5 United India Insurance Company Limited, in respect of the offending vehicle tractortrolly, resisted the claim petition on the ground that they were not liable to pay any compensation to the claimants.