PUSHPA BAJIRAO THORAT Vs. DNYANESHWAR KONDAJI AUTI DIED

JUDGEMENT

(1.) Heard finally with the consent of the learned Counsel for the parties.

(2.) Following two questions fall for my consideration in the present appeal:

(3.) The Motor Accident Claims Tribunal, Ahmednagar, has dismissed the claim petition filed by the present appellants on the said ground vide Judgment dated 02.08.2017 in Motor Accident Claim Petition No.287 of 2010, and has also rejected the application at Exh.48 seeking leave to bring on record the legal heirs of deceased opponent No.1. Both these orders are challenged int he present appeal.