PREETI SWAPNIL KALANGUTKAR Vs. DAVID DRAGON FERNANDES

JUDGEMENT

(1.) On 03.06.2019, a notice for final disposal was issued to the respondents. However, none appears for the respondents, though served. As such, this petition is being disposed off finally on hearing the learned Counsel for the petitioners.

(2.) The petitioners are the claimants before the Motor Accident Claims Tribunal (MACT) in Claim Petition No. 63/2016/II, in which, they sought leave to examine the following two witnesses:

(3.) The learned Counsel for the petitioners submits that the contesting respondents did not object to the same. He pointed out that Mr. Sanjit Kandolkar is the Police SubInspector, who had investigated the matter and had filed the chargesheet and Mr. Dinesh Gawas is an eye witness to the accident.