PRADIP DEBNATH Vs. BABUL DAS

JUDGEMENT

(1.) This appeal is filed by the original respondent No.3 of T.S(MACT) No. 118/2014 to challenge the award dated 19.01.2019 passed by the Motor Accident Claims Tribunal, Gomati Judicial District, Udaipur.

(2.) Brief facts are as under:

(3.) Before the Claims Tribunal Opponents No. 1 and 2 filed a written statement attach with the blame for causing accident on the Opponent No.3. In such written statement dated 26.2.2016 Opponents No.1 and 2 had made following averments: