RAJU NARAYAN GHODEKAR Vs. SANTOSHKUMAR VAIJINATH PATEL

JUDGEMENT

(1.) Heard Shri Tambe, learned counsel appearing for appellant; Shri Shinde, learned Counsel holding for Shri YS Choudhari, learned counsel for Respondent No.2; and Shri Kadethankar, leaned counsel for RespondentNo.3 Insurance company.

(2.) Appellant has filed the present appeal challenging the judgment and award passed in MACP No.183/2007 by Member, Motor Accident Claims Tribunal, at Shrirampur (hereinafter referred to as the Tribunal) on 10.10.2013.

(3.) The learned Counsel for the appellant at the outset made it clear that the appellant is restricting his challenge to the impugned Judgment only to the extent it has limited the liability of the insurance Company to Rs. 50,000/