BALU Vs. DHYANESHWAR S/O DAGDHU KUDLE

JUDGEMENT

(1.) This Appeal is preferred by original claimant taking exception to the judgment and order dtd. 7/7/2017 passed in MACP No. 20/2013.

(2.) It is the case of the claimant that, on 22/8/2012 Appellant was proceeding on his motorcycle bearing no. MH-22-J-9304. When he reached in front of Nisarga Dhaban, in the vicinity of village Pali on Beed-Manjarsumba Road, a truck bearing No. AP-09-W-4115 came from opposite side in high speed in rash and negligent manner and gave dash to motorcycle of claimant. In the said accident, claimant sustained serious head injury, leg, hand and other parts of body. After the accident, claimant was admitted in Government Hospital, Beed. Thereafter, he was referred to Dunakhe Hospital, Aurangabad, wherein he has incurred expenses of Rs.3,00,000.00. Claimant filed above claim Petition before Tribunal claiming compensation of Rs.20.00 lacs.

(3.) Original Respondent No. 1 failed to appear in the Petition. Respondent No.2 - Insurer has contested the claim petition and filed written statement at Exhibit 14 denying the claim and contentions of the claimant.