SUNITA KISANRAO WATADE Vs. MURLIDHAR SHIVAJI SHINGARE

JUDGEMENT

(1.) Heard, Mr. Chavan, learned counsel for the appellants, Mr. Jadhav, learned counsel appearing for respondent No.1 and Mr. Soman, learned counsel appearing for respondent No.2.

(2.) 'Admit.' heard finally with the consent of the learned advocates for the respective parties at the admission stage.

(3.) The original claimants, being dissatisfied with the judgment and Award dtd. 30/7/2020, passed by the learned Member, Motor Accident Claims Tribunal at Osmanabad (hereinafter referred to as the "Tribunal") in MACP No. 301 of 2015, whereby the claim petition was partly allowed, have preferred this appeal.