VINOD TULSHIDAS NAIK Vs. MARY C.DINIZ

JUDGEMENT

(1.) Heard Mr. Netravalkar for the Appellants.

(2.) The respondents, though served, are neither present nor represented.

(3.) This appeal is instituted by the owner of the vehicle involved in the accident and the Insurance Company. The challenge is to the Judgment and Award dtd. 1/10/2013, by which the Motor Accidents Claims Tribunal (Tribunal) has made the following Award: