REGENT COMPUTRONICS PVT. LTD.

Gopal Gaonkar Appellant

V/S

Milagres Rodrigues Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY VS. PRANAY SETHI [REFERRED TO]
BIMLESH VS. NEW INDIA ASSURANCE CO LTD [REFERRED TO]
PARMESHWARI VS. AMIR CHAND [REFERRED TO]
DULCINA FERNANDES VS. JOAQUIM XAVIER CRUZ [REFERRED TO]
MANGLA RAM VS. ORIENTAL INSURANCE CO LTD & ORS [REFERRED TO]
HEM RAJ VS. ORIENTAL INSURANCE CO. LTD. AND ORS. [REFERRED TO]
SUNITA AND OTHERS VS. RAJASTHAN STATE ROAD TRANSPORT CORPORATION AND ANOTHER [REFERRED TO]
ANITA SHARMA AND OTHERS VS. THE NEW INDIA ASSURANCE COMPANY LIMITED AND ANOTHER [REFERRED TO]
KIRTI VS. ORIENTAL INSURANCE COMPANY LIMITED [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Shailesh Redkar, learned Counsel for the appellant. The respondents, though served, are neither present nor represented.

(2.) Since the appeal is of the year 2016 and was duly notified on the cause list, the matter cannot be adjourned any further.

(3.) The challenge in this appeal is to the judgment and award dtd. 3/3/2016 in Claim Petition No.122 of 2014 made by the Motor Accident Claims Tribunal (Tribunal) dismissing the Claim Petition because the claimants were unable to establish that the accident took place on account of rashness and negligence of respondent no.1, the driver of the Tata Sumo vehicle bearing registration no.GA-02-S-0761.

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GOPAL GAONKAR Vs. MILAGRES RODRIGUES

Referred Judgements :-

JUDGEMENT

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