USHA ARJUN KAVADE Vs. TAHIL CHAND SHAIKH

JUDGEMENT

(1.) Heard learned counsel for the appellant and the respondent no. 1. None appears for respondent nos.2 and 3 though served.

(2.) The appeal is directed against the judgment and order dated 7th December 2009 passed by the Additional Member, Motor Accident Claims Tribunal, Baramati (for short "the Tribunal) rejecting the claim application filed by the appellants for compensation under the Motor Vehicles Act, 1988.

(3.) The appellant no. 1 is the widow and the appellant nos.2 and 3 are the daughters and the appellant no. 4 is the father of Arjun Kavade (hereinafter referred to as "the deceased") who died in a vehicular accident on 27th April 2008. The respondent no. 1 is the owner of motor vehicle bearing registration no. MH-42/B/1027 which is a utility vehicle manufactured by Mahindra & Mahindra (hereinafter referred to as "the offending vehicle"). The respondent no. 2 is the insurance company with whom the offending vehicle was insured. The respondent no. 3 was driving the offending vehicle at the relevant time.