RANJANA Vs. SATISH

JUDGEMENT

(1.) Heard. 'Admit'. Heard finally, with the consent of the learned Advocate for the appellants and respondent no. 2 / Insurance Company.

(2.) The appellants/original claimants, being dissatisfied with the judgment and award dtd. 23/8/2022, passed by the learned Member, Motor Accident Claims Tribunal, Osmanabad (for short 'the Tribunal'), have preferred this appeal.

(3.) The facts of the case in brief are as follows.