RAMACHANDRA APPA PANDRE Vs. AVDHUT CHANDRAKANT KUMTHEKAR

JUDGEMENT

(1.) These appeals are arising out of the Judgment and award dtd. 15/12/2017 passed in MVC No.804/2016 on the file of the Motor Accidents Claims Tribunal No.3, Vijayapur, (for short 'the Tribunal') awarding compensation to the claimants.

(2.) For the sake of convenience, the parties will be referred to as per their ranking before the Tribunal.

(3.) The facts in nutshell for the purpose of adjudication of these appeals are that, on 30/10/2015 the deceased Jivan S/o. Ramachandra Pandre was driving the auto rickshaw bearing registration No.MH-23/X-3550 towards Bamani village and when he reached near Gavade Petrol Pump, on Sangola-Pandharpur road, a TATA Ace Goods vehicle bearing registration No.MH-45/T-3774 came in a rash and negligent manner and dashed to the auto rickshaw and on account of the said impact, the deceased Jivan suffered grievous injuries and was taken to the nearest hospital, however, he succumbed to injuries. Hence, the claimants filed claim petition in MVC No.804/2016 before the Tribunal seeking compensation. On service of notice, though respondent No.1 was served, he remained absent and accordingly placed ex-parte.