ANKUSH S. SAWANT Vs. KEDAR CHANDRAKANT SAWANT

JUDGEMENT

(1.) Heard Mr. Ryan Menezes for the Appellant and Mr. Geetesh Shetye for respondents no.1 and 2 (driver and owner of motorcycle Splendor bearing No.GA-11-B-2333.

(2.) Mr. Menezes states that respondents no.3 to 5 are duly served. However, today, neither the said respondents nor their advocates appeared in this matter.

(3.) The challenge in this appeal is to the judgment and award dtd. 31/10/2018 made by the Motor Accident Claims Tribunal at Mapusa (Tribunal) in Claim Petition No.68/2014, dismissing the appellant's claim petition on the ground that the appellant failed to establish that the accident was caused due to the rash and negligent driving of the Maruti Alto Car bearing registration No.GA-03-H-1958. The Tribunal has assessed the compensation that would have otherwise been payable to the appellant at Rs.8,35,500.00.