RAHUL PRABHAKAR JOSHI Vs. BASAVRAJ RAMAPPA NIDONI

JUDGEMENT

(1.) Present Appeal filed by the Original Claimant under Sec. 173 of the Motor Vehicles Act, 1998 ("the Act") aggrieved by the Judgment and Award dtd. 01/08/2008, in Motor Accident Claim Petition No.37 of 2003 ("claim"), passed by the Motor Accident Claims Tribunal, Gadhinglaj ("Tribunal") thereby said claim filed under Sec. 166 of the Act was partly allowed and Respondent Nos.1 and 2/Original Opponents held jointly and severally liable to pay the Appellant a compensation in the sum of of Rs.13,875.00 alongwith interest at 7.5 % p.a. from the date of registration of the claim.

(2.) Record indicates that Respondent Nos.1 and 3 were served with the notice of admission, however, they have not filed their appearance. Appeal was admitted on 11/01/2010. Respondent No.2 has no statutory defence against Respondent No.1. Respondent No.3 was the authorised driver of Respondent No.1. Therefore, the Appeal taken up for final hearing at the request of the parties.

(3.) Heard Mr. Mendon, the learned Advocate for Appellant and Ms. Shalini Shankar, the learned Advocate for Respondent No.2. Perused the record.