PETER GODINHO Vs. CORNELINS DSOUZA

JUDGEMENT

(1.) Heard Mr. Kakodkar for the appellants and Ms. C. Afonso for respondent no.2 (Insurance Company).

(2.) This appeal challenges the judgment and award dtd. 14/12/2018 passed by the Motor Accident Claims Tribunal, South Goa at Margao, dismissing the appellants' Claim Petition because she had not succeeded in proving the rashness and negligence on the part of the truck driver.

(3.) This Claim Petition was initially instituted by Peter Godinho, appellant's husband/father, for the injuries sustained by him in the accident that occurred on 13/11/2022 when he was proceeding from Canacona to Curchorem on his motorcycle. The appellants contend that the truck bearing registration no.KA-19-1381 owned and driven by respondent no.1 dashed this motorcycle due to which Peter sustained severe injuries.