SATISH BALKRUSHNA MUNDLE Vs. RAMDAS PANDURANG LUNGE

JUDGEMENT

(1.) This is an appeal by original respondent No. 3, who is impleaded in the claim petition after amendment of claim petition.

(2.) Heard learned Advocate Mrs. S.N. Deshpande for the appellant, learned Advocate Mr. Girish Chaubey with Miss. Niraja Chaubey for respondent Nos. 1 and 2, learned AGP Mr. J.B. Jaiswal for respondent No. 3 and learned Advocate Mr. A.K. Somani for respondent No. 5.

(3.) It is seen that the claim petition was allowed by learned Member of Motor Accident Claims Tribunal by judgment and Award dated 11th November, 2003 granting compensation of Rs. 2,69,000-00 and directing the investment of amount etc.