VETKESH SURESH CHALWADI @ MULGUND Vs. DANIEL CAPSY GOMES

JUDGEMENT

(1.) Heard Ms. Cristabel Afonso for the appellant. The respondents though served, are neither present nor represented.

(2.) The challenge in this appeal is to the Judgment and Award dtd. 1/10/2018 made by the Motor Accident Claims Tribunal (Tribunal) in Claim Petition No.14/2016.

(3.) By the impugned award, the Tribunal has awarded the appellant compensation of Rs.4,23,000.00 along with simple interest @ 9% p.a. from the filing date of the petition till full payment. This compensation is awarded to the appellant on account of the injuries and consequent medical disability to the extent of 45% suffered by him because of his involvement in a vehicular accident that took place on 16/12/2014.