JANARDHAN SITARAM SURVE Vs. SUNIL RAMESH UKRULKA

JUDGEMENT

(1.) Learned counsel for the appellant filed compilation. The same is taken on record. Copy is supplied to the other side. By consent of both the sides, heard finally at the stage of admission.

(2.) This appeal is preferred by the original claimants against the Judgment and Award dtd. 12/7/2024 passed in M.A.C.P. No. 70 of 2017 whereby the claim Petition filed by them stood rejected.

(3.) As per the case of the claimants before the Tribunal the deceased Aniket Surve aged about 23 years was traveling in Alto car bearing No. MH-06/AZ-4543 on Alibag Pen road. At about 2:00 p.m. when they reached to the spot of accident, an unknown vehicle which was being driven in rash and negligent manner and at excessive speed, dashed into the Alto car as a result of which, the deceased sustained injuries and succumbed to the same. The claimants have also stated about the employment and income of the deceased and dependency of the claimants thereon. In respect of the said accident, First Information Report (for short "FIR") came to be lodged being Crime No. 88 of 2016. It is claimed by the claimants that the accident in question occurred due to the rash and negligent driving of Alto car by its driver. The said vehicle is owned by the opponent No.1 and insured with the opponent No.2.