SAU REKHA RAMESH WARGHE Vs. TIRANDAS BANSI WANKHEDE

JUDGEMENT

(1.) Heard. Admit. Notice to respondent no.1 (driver of the vehicle) dispensed with.

(2.) This appeal is directed against judgment and Award dated 23.7.2008 passed by the Member, Motor Accident Claims Tribunal, Amravati in MACP No. 413 of 2005.

(3.) The facts briefly mentioned are: On 8.7.2005 deceased Ramesh Bhimraoji Warghe while returning walking towards his house from Zilla Parishad Colony, Amravati was violently dashed from behind by a Tractor bearing registration No. MH27-L-1360 driven rashly and negligently which resulted in serious injuries and consequent death of said Ramesh. The offending Truck was driven by one Tarundas Bansi Wankhede and was owned by one Ishwardas P. Ingale. It was insured with the New India Assurance Company Limited, Amravati during relevant period. The claim was filed by widow and three daughters of the deceased who was aged about 48 years, at the time of accident. The claimants claimed compensation of Rupees Ten lakhs, interest and costs.