MANOHAR MARUTI GHULE Vs. DANG SANJEEV

JUDGEMENT

(1.) The appeal is against the judgment and order dated 6.3.2003 passed by learned Member, Motor Accidents Claims Tribunal at Mumbai in Claim Application No. 367 of 2003 whereby the claim under section 163 -A of the Motor Vehicles Act for a sum of Rs. 3,00,000 was dismissed.

(2.) HEARD submissions at the Bar.

(3.) THE contention on behalf of the appellants is that Claims Tribunal held that insurer gave their address at New Mumbai. And applicants gave their address in Punekar Chawl, D.P. Wadi, Ghodapdeo, Mumbai while in Application No. 366 of 2003 applicants gave their address at Navi Mumbai. That application was entertained and decided by the Tribunal on merits. On the ground that the address was changed without signature of the Registrar/Authority, Tribunal refused to entertain the claim under the appeal and declined to exercise the jurisdiction vested in it to decide the claim application on merits and in accordance with law.