SANJAY Vs. RAJENDRA

JUDGEMENT

(1.) The appellant/original claimant impugns the judgment and award passed by the Motor Accident Claims Tribunal, Shrirampur, District Ahmednagar in MACP No.114 of 2011 in this appeal, filed under Sec. 173 of the Motor Vehicles Act.

(2.) The claimant contends that on 1/2/2011 while he was proceeding on motorcycle, a Car bearing registration No.MH-17/AE-693 gave dash to his motorcycle. He suffered injuries in said accident. Although he was treated at Pravara Medical Trust Hospital, Loni, he suffered permanent disablement of 85%. However, the Tribunal passed impugned award granting meager compensation.

(3.) Notice of this appeal was served upon the respondents. However, none appeared. Even, after admission of the appeal, the notice is served upon the respondents. However, they failed to cause appearance.