(1.) Heard Mr Vishal Sawant for the appellant and Mr Netravalkar for respondent no.2 - Insurance Company.
(2.) The appellant-claimant challenges a judgment and award dtd. 30/7/2019 in Claim Petition No.115/2016, dismissing her Claim Petition for her inability to prove that the accident was caused due to the rashness and negligence on the part of respondent no.1 (Dattaprasad Desai), the driver and owner of Maruti Versa vehicle bearing no.GA-02-S-0399. The Tribunal, in this case, computed the compensation otherwise payable to the claimant at Rs.6,53,400.00, but the Tribunal held that since the issue of rashness and negligence was not proved, no compensation was payable to the appellant-claimant.
(3.) Mr Sawant, learned Counsel for the appellant, submits that the appellant's husband, who was driving the Maruti Omni car when the accident occurred, was acquitted in Criminal Case no.47/S/2018 from the charge of rash and negligent driving. With the leave of the Court, he places on record a copy of the judgment and order dtd. 2/11/2020, acquitting the appellant's husband.