PEDRINHA FERNANDES Vs. PRASAD NAIK

JUDGEMENT

(1.) Heard Mr. Prashil Arolkar for the Appellant and Mr. A. R. Kantak for the respondent no.2. Respondent no.1, though served, is neither present nor represented.

(2.) The appellant, through her guardian, challenges the judgment and award dtd. 15/9/2018 in Claim Petition No.62/2016, by which the Motor Accident Claims Tribunal at Margao (Tribunal) has dismissed her claim petition seeking compensation of Rs.5.00 lakhs for the death of her brother in a vehicular accident on 1/9/2015.

(3.) The Tribunal has held that the appellant failed to prove that the accident was caused due to the rashness and negligence on the part of the KTC bus driver. After recording its finding, the Tribunal did not even bother to compute the quantum of compensation, even though a specific issue was framed in this regard.