Santosh S/O Sukhnandan Yadav vs Hansraj S/O Prabhu Chavan Thr. ...
2022 Latest Caselaw 10883 Bom

                                                                       1                            5.WP.4172-2022.odt




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH AT NAGPUR
                                         WRIT PETITION NO. 4172 OF 2022
                    ( Shri Santosh s/o Sukhnandan Yadav Vs. Shri Hansraj s/o Prabhu
                                               Chavan )
             Office Notes, Office Memoranda                           Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. A.R. Prasad, Advocate for the Petitioner.

                                               CORAM:         AVINASH G. GHAROTE, J.

DATED : 17th OCTOBER, 2022.

Heard Mr. Prasad, learned counsel for the petitioner.

2. The judgment of the Motor Accident Claims Tribunal-3 Nagpur, is based upon Form AA at Exh. 17 indicating that Jeep No. MH-31-CB-1246 was involved in the accident which is reflected from the First Information Report at Exh. 18. However the registration particulars of the vehicle, as provided by the RTO below Exh. 20, which has also been considered by the Motor Accident Claims Tribunal-3, Nagpur indicates, that the vehicle bearing Registration No. MH-31-CB-1246 was not a Jeep (page 50) but was another vehicle. It is however material to note, that Exh. 20, does not indicate the nature of the vehicle, considering which, I do not find any merit in the present petition, the same is dismissed. No costs.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:17.10.2022 20:06 JUDGE SD. Bhimte