SALIM KHAN Vs. MURAD AHEMAD SHAIKH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The challenge in this appeal is to the judgment and award dtd. 22/2/2016 in Claim Petition No.96/2014 made by Motor Accident Claims Tribunal, South Goa at Margao (Tribunal).

(3.) The appellant-claimant claims enhanced compensation by instituting this appeal.