GIYANRAJ TOPILAL SUNAR Vs. KRISHNA P. FATARPEKAR

JUDGEMENT

(1.) Heard Mr. Shailesh Redkar for the appellant and Mr. Suraj Naik for respondent No.1.

(2.) The challenge in this appeal is to the judgment and award dtd. 7/8/2018 dismissing the Claim Petition no.16/2015.

(3.) The Tribunal dismissed the claim petition on a finding that the appellant/claimant had failed to establish that the accident was due to rash and negligent driving by respondent no.1.