RAMA CAITAN ANDRADE Vs. SAMEER S. SALGAONKAR

JUDGEMENT

(1.) Heard Mr. Ajit Kantak, learned counsel for respondents no.2 and 3.

(2.) This appeal is directed against the Judgment and Award dtd. 17/3/2015 made by the Motor Accident Claims Tribunal (Tribunal) in Claim Petition No.21/2011 dismissing the appellant's claim for compensation of Rs.2.00 lakhs for the injuries sustained by him in the vehicular accident that took place on 21/4/2010.

(3.) Although the appellant was neither present nor represented, the record was perused and considered. Mr. Kantak appeared and was heard extensively for respondents no.2 and 3 i.e. the Kadamba Transport Corporation (KTC).