SANGITA CHANGDEO GAVHANE Vs. VIKAS PRAMOD KALE

JUDGEMENT

(1.) Admit. With the consent of learned counsel for both the parties, taken up for final hearing.

(2.) This appeal is directed by original claimants against the judgment and award dated 9 th February, 2016, passed by the Motor Accident Claims Tribunal, Ahmednagar ("Tribunal", for short) in Motor Accident Claims Petition No.432 of 2014, whereby claim petition for compensation under Section 166 of the Motor Vehicles Act was dismissed. Respondent No.1 is the owner of offending vehicle and respondent No.2 is the insurer.

(3.) The facts, leading to institution of this appeal, are that deceased Changdev Ramdev Gavhane, on 4 th May, 2014, while riding his motorcycle by Nagar-Manmad road met with an accident near Cottage corner and sustained serious injuries. He succumbed to those accidental injuries on 8th May, 2014. According to the claimants, motorcycle bearing registration No.16-BB-4879 owned by opponent No.1 was involved in the accident. Therefore, claimants filed claim petition for compensation against opponent Nos.1 and 2 (respondents in present appeal).