SHANTABAI Vs. DATTATRAYA FAKIRA KANDEKAR AND ORS.

JUDGEMENT

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

(2.) Admit. Taken up for final hearing with consent of parties as record and proceedings is already received by this Court and on earlier occasion it was indicated that the First Appeal shall be finally heard at the stage of admission itself.

(3.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 [For short, hereinafter referred to as "MV Act"], by the original claimant feeling aggrieved by rejection of her claim by the Motor Accident Claims Tribunal, Sangamner, in M.A.C.P. No. 28/2010 on 28 -2 -2012. For the sake convenience, parties hereinafter shall be referred to in their original capacity.