SAKHARAM Vs. UNITED INDIA INSURANCE CO.

JUDGEMENT

(1.) The appellant - original respondent No.1 has filed this appeal under Section 173 of the Motor Vehicles Act, 1988 challenging the Judgment and order dated 30/11/2007 passed by the Chairman, Motor Accident Claims Tribunal, Buldhana in Claim Petition No.6/2003.

(2.) By the impugned Judgment and award, the learned Tribunal has partly allowed the petition and directed the appellant - respondent No.1 to pay compensation of Rs.1,82,500/- by deducting NFL amount of Rs.50,000/- along with interest @ 7.5% per annum with certain conditions, the claim petition against Insurance Company is dismissed.

(3.) This appeal was admitted on 17/07/2008 and waiting for its turn for final hearing. Today, the matter is called out for final hearing.