VIJAY ISHWAR JADHAV Vs. ULRICH BELCHIOR FERNANDES

JUDGEMENT

(1.) In a motor vehicular accident that happened on 02.07.2011 involving a car bearing registration No.GA-01/R-6179, one Smt.Rekha who was fatal ly injured, succumbed to the injury because of rash and negl igent driving.

(2.) The claim petition f i led under Section 163A of the Motor Vehicles Act, 1988 (for short the Act ) was resisted by the respondent-Insurance Company by f i ling Written Statement. To prove their case, the claimants examined two witnesses namely claimant No.2 as PW-1 and 11 documents were marked as Exs.P-1 to P-11. The doctor who had treated the deceased after the accident til l she breathed her last, was also examined as PW-2 in whose evidence the medical documents came to be marked. On the side of the Insurance Company, one Sri.Pavan Chougale, Manager (Legal) was examined as RW-1 and three documents were got marked as Exs.R-1 to R3.

(3.) The MACT after considering the pleadings of the parties and evidentiary material on record entered a judgment and award awarding a compensation of Rs.3,75,900/-, the particulars of which are put in a Tabular Form in the judgment itself. <FRM>JUDGEMENT_94_LAWS(KAR)3_2018_1.html</FRM>