DEPOT MANAGER, MADHYA PRADESH Vs. BANIPRASAD DATTU GOUR

JUDGEMENT

(1.) THIS appeal is filed against an order granting Rs. 15,000/- with costs to the claimants/petitioners as no fault liability under Section 92-A of the Motor Vehicles Act.

(2.) IN this Court, Mr. Gowalkar, learned Counsel for appellants appeared. For respondents Mr. Lambat stated that now the claim petition has been decided and Rs. 60,000/- have been awarded including aforesaid amount of Rs. 15,000/-. The appeal is filed against the second order including the amount awarded towards no fault liability. It obviously means that negligence is said to have been proved.