RAVINDRA SHIVAJI TARALEKAR Vs. NANDA KHANDERAO GHORAPADE

JUDGEMENT

(1.) The injured claimant has filed this appeal questioning the common judgment and award dated 30.09.2015 passed by the IX District and Sessions Judge, Belagavi.

(2.) The necessary facts for the disposal of the appeal are as under :

(3.) On service of notice, the first respondent i.e., owner of Scorpio car remained absent and placed exparte. Respondent No.2-the Insurance company appeared before the tribunal and filed the written statement denying the claim petition averments in toto including the jurisdiction aspect. The Insurance company also denied as on the date of accident, the Scorpio car was not insured with the Insurance company and the driver of the car was not holding a valid driving licence and sought for dismissal of the petition.