MAHARASHTRA STATE ROAD TRANSPORT CORPORATION, MUMBAI, THROUGH DIVISIONAL CONTROLLER, MSRTC, AHMEDNAGAR DIVISION, AHMEDNAGAR Vs. DILIP S/O POPATRAO KATE

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) Admit. With consent of learned counsel for parties, the present first appeal is taken up for final hearing at the stage of admission itself.

(3.) The present appeal is directed against the impugned Judgment and Award dated 26th August, 2016 passed by the learned Member, Motor Accident Claims Tribunal, Ahmednagar in Motor Accident Claim Petition No. 193 of 2012, whereby allowed the claim petitions under Sections 166 and 140 of the Motor Vehicles Act, 1988 (for short, "M.V. Act") for compensation, arising out of the vehicular accident involving death of deceased - Popatrao Gulabrao Kate.