SHUBHAM Vs. CONTROLLER, MAHARASHTRA STATE ROAD TRANSPORT

JUDGEMENT

(1.) Heard. Admit. With the consent of the learned Counsel for the parties, the appeal is taken up for final hearing forthwith.

(2.) The original claimant challenges the judgment and award dtd. 28/8/2024 passed in M.A.C.P No. 249/2019 by the learned Member, Motor Accident Claims Tribunal-2, Nagpur (for short, the "Tribunal"), whereby the claim was dismissed.

(3.) The facts of the case in a nutshell are as follows: