SOMNATH VILAS KATARE Vs. AXMAN SHANKAR MALI

JUDGEMENT

(1.) Present Appeal seeking an exception to a Judgment and Order dtd. 15/5/2008, in MACP No.160 of 2005, passed by the learned Member, Motor Accident Claims Tribunal, Sangli, thereby said claim filed under Sec. 166 of the Motor Vehicles Act, 1988 ("the Act") has been dismissed with costs.

(2.) Heard Mr.Ingale, learned Advocate for the Appellant and Ms.Sanil, learned Advocate for the Respondent No.3.

(3.) Record indicates that, the Appeal was admitted on dtd. 3/10/2008. Respondent Nos.1 and 2 have been duly served. However, none appeared for them when the Appeal taken up for final hearing.