CARLITO FERNANDES Vs. T.JAGDEESH

JUDGEMENT

(1.) Heard Mr Vaman Kurtikar, learned counsel for the Appellants. The Respondents though served, are neither present nor represented.

(2.) The challenge in this appeal is to the judgment and award dtd. 10/4/2019 dismissing the Claim Petition No.48/2015 on the ground that the claimants, parents of the deceased Albino Fernandes, failed to prove that the accident was caused due to rashness and negligence on the part of the driver of the Tata tanker in which Albino Fernandes died.

(3.) After recording a finding that the Appellants failed to prove the rashness and negligence, the Tribunal did not bother to answer other issues, particularly the quantum of compensation.