FRANKY CARVALHO Vs. RAJU JASWANT SINGH

JUDGEMENT

(1.) Heard Mr. C.A. Coutinho Almeida for the Appellant and Ms. C. Afonso for Respondent No.3.

(2.) The record indicates that all the Respondents have been served, though there is no appearance on behalf of Respondents No.1,2,4, 5, and 6.

(3.) The challenge is to the impugned Judgment and Award dtd. 15/11/2014, by which the Motor Accident Claims Tribunal, at Margao (Tribunal), dismissed the Appellant's Claim Petition No.200/2010 by holding that the accident was due to the rashness and negligence of the Appellant and not the truck No.GA-02/T-5429. The Tribunal did not even bother to compute the compensation amount that the Appellant might have been entitled to, but for this finding on rashness and negligence.