NAVIN C. NAIK Vs. ARCHANA RAMDAS SAPEKAR

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This appeal challenges the judgment and award dtd. 25/10/2016 in Claim Petition No.102/2014 made by the Motor Accident Claims Tribunal, North Goa (Tribunal), awarding the claimants Archana, widow of late Antonio Fernandes, and Elrio, minor son of Antonio, compensation of Rs.14,17,000.00 on account of a vehicular accident that took place on 14/10/2012.

(3.) The accident was between a Hero Honda motorcycle bearing registration no.GA-07-B-0010 that Antonio was riding and Pulsar motorcycle bearing registration no.GA-07-A-4574 that one Viniket Kanapeni was riding. The evidence on record now bears out that Viniket was a minor, having no driving license. Unfortunately, Viniket also died in the same accident.