SELMEN FERNANDES Vs. VERNILHA ROSA PIEDADE SILVA

JUDGEMENT

(1.) Heard Mr. Redkar for the Appellant. The Respondents though served, are neither present nor represented.

(2.) The challenge in this Appeal is to the Judgment and Award dtd. 21/7/2015 made by the Motor Accident Claims Tribunal at Margao (Tribunal) in Claim Petition No.216/2011.

(3.) The Appellant is the Claimant and is aggrieved by the award of only Rs.60,055.00 as against his claim of Rs. Rs. 5,00,000/-.Hence, the Appeal.