CHHAYA PRAKASHRAO BANKAR Vs. SACHIN AMBADAS THOSARE

JUDGEMENT

(1.) The present appeal is against the judgment of Motor Accident Claims Tribunal, Amravati (hereinafter referred to as the "Claim Tribunal) in M.A.C.P. No. 330 of 2007.

(2.) The facts giving rise to the present appeal can be summarized as under:

(3.) Respondent nos. 1 and 2 filed their joint written statement at Exh. 23 and denied the claim of the claimants. Respondent no. 3 (The Oriental Insurance Co. Ltd.) filed written statement at Exh. 26 and denied the claim. Issues were framed at Exh. 32. The claimant - Chhaya examined herself. The truck drive (Respondent no. 1) was examined at Exh. 62.