SUFAL CH GHORUI Vs. WILSON GILBERT VIEGAS

JUDGEMENT

(1.) Heard Mr. Vallabh Pangam, learned Advocate for the Appellant in First Appeal No.80 of 2012 and respondent No.1 in First Appeal No.103 of 2013, Mr. Abhay Nachinolkar, learned Advocate for the appellant in First Appeal No.103 of 2013 and respondent No.1 in First Appeal No.80 of 2012 and Mr. E. Afonso, learned Advocate for the Respondent No.2 in both the appeals.

(2.) The present appeals are filed being aggrieved by the judgment and award dated 18.02.2012 passed by the Motor Accident Claims Tribunal, Panaji, in Claim Petition No.7 of 2011.

(3.) The First Appeal No.80 of 2012 is filed by the claimant for enhancement of compensation and First Appeal No. 103 of 2013 is filed by the respondent No.1 in the claim Petition for setting aside the judgment as Insurance Company was discharged from the proceedings prematurely and he was held liable to pay the compensation.