JOSE RODRIGUES Vs. AVELINO MASCARENHAS

JUDGEMENT

(1.) Heard Shri M.S. Joshi, learned Counsel appearing for the appellant, Shri S.S. Kakodkar, learned Counsel appearing for respondent no. 1 and Shri E. Afonso, learned Counsel appearing for respondent no. 3. Admit. Heard forthwith with the consent of the learned Counsel. Learned Counsel Shri S.S. Kakodkar, waives service on behalf of respondent no. 1 and learned Counsel Shri E. Afonso, waives service on behalf of respondent no. 3.

(2.) The above appeal challenges the order passed by the learned Presiding Officer of the Motor Accident Claims Tribunal at Margao in Claim Petition No. 48/2006 whereby an application under Section 140 of the Motor Vehicles Act, 1988 filed by respondent no. 1 came to be disposed of holding that the appellant and respondent no. 2 who are the owner and the driver of the vehicle were directed to jointly and severally pay the compensation to the tune of Rs. 25,000/- together with interest mentioned therein. The application came to be rejected as far as the respondent no. 3 is concerned.

(3.) Being aggrieved by the second part of the impugned order the appellant has preferred the present appeal.