NARAYAN KOTHIRAMJI BAWANE Vs. MOTOR ACCIDENT CLAIMS TRIBUNAL

JUDGEMENT

(1.) BOTH the applicants are amongst those who were involved as victims in a motor accident occurred with in the territory of Runakata Police Station in Agra district on 4-7-1998. The injured persons were moved to S. N. Hospital, Agra and were lateron shifted to Nagpur by Ambulance. They have filed two separate claims for compensation under Section 166 r/w Section 140 of the Motor vehicles Act, 1988. Both these claims were rejected at the threshold/returned by the Motor accident Claims Tribunal, Nagpur, by identical order in both cases passed on 11th january, 2000.

(2.) THE learned Member, Motor accident Claims Tribunal, Nagpur, (M. A. C. T.) found that the claim petitions were not filed in conformity with Rule 254 (5) of maharashtra Motor Vehicle Rules, 1989,which requires every applicant to annex to the application the documents namely :-

(3.) THE learned Member, M. A. C. ' nagpur found that the copy of F. I. R. was not filed along with the report in both these cases, he, therefore, found that due to the sai deficiency, which amounted to be a material non compliance, the applications cannot be accepted.