LAWS(BOM)-2022-1-328

NATIONAL INSURANCE CO. LTD. Vs. NEELESH RAGHAVENDRA NAIK

Decided On January 19, 2022
NATIONAL INSURANCE CO. LTD. Appellant
V/S
Neelesh Raghavendra Naik Respondents

JUDGEMENT

(1.) Heard Mr. U.R. Timble, learned Counsel for the appellant, Ms. Renika D'Souza, learned Counsel for respondent No.3 (owner/driver of the offending vehicle), and Mr. Emerico Afonso, learned Counsel for respondent No.4.

(2.) Though the respondent-claimants are served, today, they are neither present nor represented. This matter was adjourned from yesterday, i.e. 18/1/2022, to enable the learned Counsel for the respondent-claimant to appear. Mr. Timble gave necessary intimation to the learned Counsel and even the registry of this Court gave necessary intimation to the learned Counsel for the respondent-claimant. However, today, there is no appearance on behalf of the respondent-claimant. This matter is of the year 2013 and the same can therefore brook no further delay.

(3.) The challenge in this appeal is to the judgment and order dtd. 1/12/2011 made by the Motor Accident Claims Tribunal allowing the claimant's petition in the following terms: