JIVAS GAONKAR Vs. SUSHMITA

JUDGEMENT

(1.) Heard Mr. Netravalkar for the appellants and Mr. C.A. Coutinho, who appears along with Mr. S. Redkar for respondents No.1 and 3.

(2.) This appeal is directed against the Judgment and Award dated 28/4/2014, made by the Motor Accident Claims Tribunal (Tribunal), awarding the claimants compensation of Rs.12,43,400/-, together with interest at the rate of 9 % per annum from 9/3/2011 i.e. the date of the application, till actual payment.

(3.) Mr. Netravalkar submitted that there is no legal evidence to establish that the driver of the Maruti Swift car drove this car rashly and negligently and, therefore, the claim petition should have been dismissed.