CHANDU Vs. KALIDAS

JUDGEMENT

(1.) Heard.

(2.) Rule returnable forthwith. Respondents waive service of rule. By consent, petition is taken up for final disposal at admission stage.

(3.) Petitioner, a claimant in Motor Accident Claims Petition No.182 of 2004, challenges an order dated 23/08/2007 passed below application (Exh.23) by Member, Motor Accident Claims Tribunal, Basmath.