MUNEESH KUMAR SHAKYA Vs. DAMODAR S. ASURKAR

JUDGEMENT

(1.) None for the appellant. Mr. E. Afonso for respondent No.2. On 3/9/2021 since none appeared for the appellant and the respondents the matter was posted on 16/9/2021 under the caption "for dismissal". On 16/9/2021, the same position continued. Therefore, the matter was posted for 17/9/2021 with a request to the Registry to see if the advocates for the parties can be contacted. The registry could establish contact with the learned Counsel for the respondents, but despite such efforts no contact could be established to the learned Counsel for the appellant. Since this is a matter pertaining to the year 2014, there was no point in adjourning the matter any further.

(2.) Therefore, I went through the memo of appeal, impugned judgment and award dtd. 4/9/2014 and the material on record. I also heard Mr. E. Afonso, the learned Counsel for the respondent-insurance company and now I proceed to dispose of this appeal on merits.

(3.) The appellant-claimant met with an accident on 17/1/2011 while riding his motor cycle. This accident was with another motor cycle that respondent no.1 owned and was riding. As a result, the appellant sustained injuries and claimed compensation of 11.00 Rs. lakhs with interest. The appellant was 32 years old at the time of the accident. He was a tiles fitting contractor-cum-tiles fitter earning income of 12,500/- per month. Rs.