KAMALKANT CHARI Vs. CAJETAN MANUEL DOURADO

JUDGEMENT

(1.) THE above appeal challenges the judgment and award dated 1 st March, 2005, passed by the learned Presiding Officer of the Motor Accident Claims Tribunal, South Goa, Margao, in claim petition No. 117/2000.

(2.) THE appellants filed the claim petition claiming, inter alia, that they are the parents of the late Nitin Chari, who expired in view of the injuries sustained by him in a road accident on 24-6-1999 at 2.45 p.m. at Gudi Paroda, in Quepem Taluka. It was their case that on the said date, their said son was travelling from Quepem to Margao in a mini Bus bearing No. GDZ/2723, whereas another bus bearing No. GA-02/ T-4179, which was overtaking the mini bus was driven in a rash and negligent manner and gave a violent date to the mini bus. Consequently, the mini bus was thrown off the road and the said deceased fell out of the mini bus and succumbed to the injuries. It was further their contention that the deceased was 24 years of age and he was earning Rs. 6,000/- per month and, consequently, claimed the compensation to the tune of Rs. 3,00,000/-.

(3.) BEING aggrieved by the said judgment, the appellants preferred the present appeal.