BHAGWAN RANGU JADHAV Vs. MANIHAR DEVANAND KOTIYAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellant -original opponent No. 5, respondent No. 3 - original opponent No. 2 and respondent No. 5 - original opponent No. 4.

(2.) The appellant, who was the owner of the tractor with trolley in question, has challenged the impugned award dated 12th November, 1990 passed by the member, M. A. C. T. Satara whereby the appellant along with others have been directed jointly and severally to deposit Rs. 1,30,000/- with 12% p. a. interest from the date of filing of the petition (i. e. 19-4-1996) till realisation.

(3.) By the said Award, the tribunal dismissed the claim Petition against opponent No. 2. By an order dated 22-11-1994, the First Appeal also stood dismissed against original opponent No. 1 i. e. respondent No. 2 herein, who was the driver of luxury bus. By an order dated 22-3-2006, the matter also stood dismissed against original opponent No. 3 - i. e. respondent No. 4 herein, who was the owner of luxury bus. Therefore, there is no challenge of any kind made by the driver and the owner of the luxury bus i. e. respondent Nos. 2 and 4.