NARSINVRAO S. CHAWAN Vs. JANU BABUSO NAIK

JUDGEMENT

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

(2.) This appeal is directed against the judgment and award dtd. 30/10/2019 in Claim Petition No.86/2014 made by the Motor Accident Claims Tribunal, North Goa, Ponda Goa (Tribunal), awarding the Respondent/Claimant the compensation of â " 3,27,000/-with interest at the rate of 6% per annum for the injuries and consequent 8% disablement due to his involvement in a vehicular accident on 22/6/2013.

(3.) Mr Lobo, at the outset, submitted that denial of opportunity to the Appellants to argue the matter finally was not proper. He submitted that on most occasions, the adjournments were applied for by the Respondent, which were granted. Therefore, the Appellants should have been given the additional opportunity to argue the matter orally after remand.