C P AMINAKUTTY Vs. GOVIND NAIK

JUDGEMENT

(1.) By this appeal, the appellants take exception to the Judgment and Award dated 2.4.2002 passed by the Motor Accident Claims Tribunal, South Goa, Margao in Claim Petition No. 392 of 1995 by which claim petition filed by the petitioners has been partly allowed.

(2.) The petitioners filed Claim Petition No. 392/1995 claiming an amount of Rs.12,60,000/- from the respondents on account of death of deceased K. T. Mohamed, husband of the appellant no.1 and father of appellant nos. 2 to 9, who died in a vehicular accident which took place on 26.5.1995 at Dabholim at about 9.00p.m. The Claim Petition was contested by the respondents herein.

(3.) The Claims Tribunal framed following issues:-