JAYESH PATIL Vs. RAFIK SULEMAN MACHHIWALA

JUDGEMENT

(1.) Heard Mr. V. G. P. Dukle, learned Counsel for the appellant and Mr. E. Afonso, learned Counsel for the respondent no.3.

(2.) The present appeal is filed by injured claimant being aggrieved by the judgment and award dtd. 9/4/2009 passed by the Motor Accident Claims Tribunal, South Goa, at Margao, in Claim Petition No. 75 of 2008.

(3.) The claim of the petitioner before Claims Tribunal was as under :