SHIVRAJ VASANT BHAGWAT Vs. SHEVANTA DATTARAM INDULKAR

JUDGEMENT

(1.) THIS First Appeal No. 741 of 1996 is based against the Award dated 22-1-1996 passed by the Member, Motor Accident Claims Tribunal, Raigad, at Alibag in Motor Accident Claim No. 153 of 1993. Appellant in this case is the original Opponent No. 1, who is the owner of the truck. Respondent No. 1 is the claimant, who had suffered injury during the accident and suffered 70% disability. Respondent No. 2 is the Insurance Company. Though served on 26th June, 1996 nobody filed appearance on their behalf. We may further mention that apart from the aforesaid service through the Court, respondent No. 2 was also served by the present appellant at the time of admission as well as hearing of the Civil Applications.

(2.) FEW fact which are necessary to dispose off this First Appeal are as under :-

(3.) IT is the case of respondent No. 1 that she sustained the aforesaid injuries in the course of her employment with the appellant and, therefore, appellant as owner and respondent No. 2 as an insurer were jointly liable to pay the respondent No. 1 sum of Rs 1,90,000/- as per the particulars more particularly stated in Claim Application No. 153/93.