SUDARSHAN Vs. ABHIJIT MORTULO PEELNEKAR

JUDGEMENT

(1.) Heard Ms. Desai, learned counsel for the Appellant, and Mr. Kakodkar learned counsel for respondent No.3.

(2.) The challenge in this appeal is to the judgment and award dtd. 30/8/2016 in Claim Petition No.45/2011 made by the Motor Accident Claims Tribunal at Mapusa (tribunal).

(3.) The tribunal has determined the compensation payable to the Appellant - claimant for the injuries sustained by him in a vehicular accident at Rs.2,05,000.00. However, this amount has not been awarded to the Appellant - claimant because, according to the tribunal, the Appellant has failed to establish that the accident occurred because of any rashness and negligence on the part of the driver of Bolero jeep bearing registration No. GA-04-C-2924.