SHRIDHAR ANANT PRABHU GAONKAR Vs. SUBHASH BODKO NAIK

JUDGEMENT

(1.) BY this appeal, the appellant/claimant takes exception to the Award dated 30/09/2002 passed by the Presiding Officer, Motor Accident Claims Tribunal, South Goa, Margao, in Claim Petition No.38/1996.

(2.) BRIEFLY , the facts relevant for disposal of the present appeal are as under: Claimant filed Claim Petition No.38 of 1996 before the Motor Accident Claims Tribunal, South Goa at Margao claiming compensation of Rs.2.00 lakhs from the Respondents. According to the Claimant on 30.9.1995, he was proceeding on his motorcycle no.GDJ -1490 from Curchorem to Rivona at a moderate speed and truck bearing no.GA -02 -T/7224 driven by Respondent no.1, owned by Respondent no.2 and insured with Respondent no.3 dashed against his motorcycle, due to which the claimant suffered compound and multiple fractures to his right wrist and fingers causing him permanent disability.

(3.) IN the claim petition, the claimant examined himself and Rajanikant Naik,CW.2 claiming himself to be an eye witness. He also examined Dr. U. Nachinolkar, CW.3 to prove permanent disability suffered by him and A.S.I Sadanand Raut Dessai - CW.4. who at the relevant time, was attached to Quepem Police Station. According to CW.4, he had filed charge -sheet against the Respondent no.1 in connection with the accident in question. The respondent nos.1 and 2 examined themselves in defence.