Panwar, J. - (1.) This appeal is directed against the judgment and award dated 3.8.96 passed by Motor Accidents Claims Tribunal No. 2, Udaipur (hereinafter for short 'the Tribunal') whereby the Tribunal awarded a compensation of Rs. 40,000 in favour of respondent-claimant and against the appellant and respondent Nos. 2 and 3 jointly and severally.
(2.) Being aggrieved by the impugned award, the appellant insurer has filed this appeal.
(3.) I have heard the learned counsel for the parties. Perused the record.;