UDAY SHRIRANG NAIK Vs. SUNITA SURYAKANT NAGVEKAR

JUDGEMENT

(1.) Present appeal is filed by the appellant being aggrieved by the Judgment and Award in Claim Petition No.75 of 2004 dtd. 28/11/2014. The appeal is filed for quashing and setting aside the judgment of the Claim's Tribunal and for grant of compensation.

(2.) The Claimant's claim before the Claim Tribunal was as under :

(3.) It is a matter of record that in the said accident the person riding scooter died and his wife also filed a Claim Petition bearing No.10/2004. It is also a matter of record that there was earlier Judgment came to be passed on 19/10/2006 whereby the Claim Petition of the present petitioner was rejected. There was appeal carried out by the claimant bearing no.255 of 2007 before the High Court which came to be disposed of. By this Judgment the earlier judgment of the Tribunal was quashed and set aside and the Tribunal was directed to dispose of the Claim Petition on its own merits after hearing the parties in accordance with law. The parties were also given liberty to adduce further evidence.