MOHAMMAD RAFIQUE Vs. NARAYAN CHABADA

JUDGEMENT

(1.) THIS order shall also dispose of Cross-objection filed by the respondent Nos. 1 and 2.

(2.) THE appeal is directed against the judgment and award dated 18.4.1984 of the Motor Accident Claims Tribunal, Indore passed in Claim Case No. 91/81; whereby the claimant has been awarded Rs. 4,750/- as compensation.

(3.) IT was also asserted that the claimant was walking absent-minded on the road and thus contributed to the accident.