STATE OF MAHARASHTRA Vs. VANDANA RAMESH MUNGEKAR

JUDGEMENT

(1.) Heard learned AGP appearing for the Appellant – State and learned Advocate. for Respondents and with their able assistance, perused the entire record of the case.

(2.) By the present First Appeal, Appellant i.e. State of Maharashtra has challenged the legality of the Judgment and Order dtd. 11/7/2002 passed by the Chairman, Motor Accident Claims Tribunal, Mumbai (for short 'trial Court'). The operative part of the Judgment and Order reads thus:-

(3.) The challenge in the First Appeal is principally raised on three grounds viz.