PUNDLIK DAMANNA HARIJAN Vs. LEELA SURESH NAIK SHIREDKAR

JUDGEMENT

(1.) Heard Mr. Tarshish Pereira for the appellant and Mr. Suraj Naik for respondents no.1 to 4. Respondent No.5 - owner though served is neither present nor represented.

(2.) This appeal is instituted by the driver of Bajaj Pulsar motorcycle bearing registration No.GA-08-C-2074 which was involved in an accident on 30/4/2007 at about 17.00 hrs. resulting in the demise of Suresh Laxman Naik Shirodkar, who was, riding a bicycle.

(3.) The widow of the deceased and his son and two daughters instituted the Claim petition claiming an amount of Rs.7,41,924.00. By the Judgment and Award dtd. 28/10/2010, the Motor Accident Claims Tribunal (Tribunal) has allowed the claim and directed the appellant driver and respondent no.5 owner of the Bajaj Pulsar motorcycle to jointly and severally pay to the claimants a compensation of Rs.7,41,924.00 together with interest @ 9% p.a. from the date of registration of the Claim Petition till the date of payment of the entire amount. It is against this Judgment and Award that the present appeal has been instituted.