ICICI LOMBARD GENERAL INSURANCE Vs. MAYA GOVIND PATEL

JUDGEMENT

(1.) This Appeal has been filed under Sec. 173 of the Motor Vehicles Act, 1988 (the "M.V. Act") challenging the judgment and award dtd. 30/4/2019 passed by the Motor Accident Claims Tribunal, Nashik (the

(2.) By an order dtd. 20/3/2023, this Court has condoned the delay of 150 days in filing the appeal. By a further order dtd. 7/8/2023 this Court held that the interests of justice would be served if the appeal is finally heard at the stage of admission and accordingly the matter is listed the matter for final disposal.

(3.) The brief facts in this matter are as follows. That on 15/11/2012, Govind Prabhu Patil, being the husband of the Respondent No.1 and the father of Respondents No. 2 and 3, was proceeding by his Scooty Pep bearing Registration No. MH-15-CP-5373 from Sinnar to Pandhurli road, at that time, the driver of the luxury bus bearing Registration No. MH-04- FK-857 dashed the Scooty Pep in which Govind Prabhu Patil sustained serious injuries and succumbed to his injuries.