JALARAM TIMBER DEPOT Vs. ANTHONY MASCARENHAS

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) These Writ Petitions are filed by Respondent No. 2 in Claim Petition No. 110/2007, and are directed against Order dated 12th June, 2008 as well as order dated 27th November, 2008.

(3.) By the second order, the learned Presiding Officer of the Motor Accident Claims Tribunal, Margao has declined to review the first order.