VARAD VASUDEV POLJI Vs. TRINIDADE LOUIS CASTELIN

JUDGEMENT

(1.) Heard Mr. Chirag Angle, learned Counsel for the appellant.

(2.) Though the respondents are served, they are neither present nor represented.

(3.) The claimant-appellant challenges the judgment and award dtd. 5/4/2011 made by the MACT (Tribunal) in Claim Petition No. 60 of 2008 to the extent it awards the appellant compensation of only Rs.40,000.00 as against the claimed amount of Rs.8,00,000.00 or thereabouts.