SANTAN FERNANDES Vs. AMJAD MUJAVAAR

JUDGEMENT

(1.) Heard Mr Vivek Rodrigues, who appears along with Mr S. Malik for the Appellant, Mr Vilas Pavithran for respondent no.2 (owner of the Tempo) and Mr Clayton Fernandes for respondent no.3 – Insurance Company (insurer of Tempo).

(2.) The Appellant challenges the judgment and award dtd. 28/6/2016 dismissing his Claim Petition No.24/2014.

(3.) The Claim Petition No.24/2014 arose from a vehicular accident on 30/8/2012 between Maruti Omni van bearing registration No.GA-01-S-6563 (Omni) and Tempo bearing registration no.GA-07-F-1676 (Tempo) driven by respondent no.1, owned by respondent no.2 and insured by respondent no.3.