VINITA Vs. SHRIRAM INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Heard Mr. Dilip Annasaheb Taur, learned counsel appeared on behalf of the appellant and Ms. Meenakshi Midha, learned counsel appeared on behalf of the respondent-Insurance Company.

(2.) The present appeal is directed against judgment of the High Court of Judicature at Bombay, Bench at Aurangabad dtd. 24/9/2019, whereby the High Court allowed the appeal of the respondent-insurance company holding that in the accident in question, the involvement of the offending vehicle-Tata Magic with registration number MH-13-B-2719 was not proved, therefore, the liability to compensate the claimants could not have been fastened on the insurance company. The appellantsherein are the original claimants.

(3.) The claimants are the widow and children of deceased named Dhanji Ram Marekar who had approached the Motor Accident Claims Tribunal, Osmanabad (hereinafter referred to as 'the Tribunal') seeking compensation of Rs.10,00,000.00 in respect of the accident, which took place on 27/5/2012 at about 6:00 p.m. at Sholapur to Naldurg National Highway, when Dhanaji Ram Marekar was going to village Lohagaon on his motorcycle bearing registration number MH-13-U9013.