SHAIKH AHMAD SAB Vs. SALIM ANSARI

JUDGEMENT

(1.) Heard Mr.Gaurang Panandikar for the Appellant and Mr.James Lopes for respondent no.3-insurance company. Respondents no.1 and 2 though served are neither present nor represented.

(2.) The challenge in this appeal is to the Judgment and Award dtd. 27/1/2017 dismissing the Claim Petition No.123/2014 on the ground that the Appellant failed to establish rashness and negligence on the part of Respondent no.1, i.e. the driver of the Innova vehicle bearing registration no.GA-07-F-0791.

(3.) The Tribunal, after answering the issue of rashness and negligence against the Appellant, did not bother to compute the compensation amount. Such an approach on the part of the Tribunal is contrary to the law laid down by the Hon'ble Supreme Court that the Tribunals and Courts must decide all issues one way or the other instead of resorting to shortcuts.