ROMULO FERNANDO CARVALHO Vs. RATAN KUMAR SAROJ

JUDGEMENT

(1.) Heard Mr. Milton Marshal for the appellants, Mr. V. Braganza for respondent no. 2, and Mr. Kakodkar for respondent no. 3.

(2.) This Appeal challenges the judgment and award dtd. 27/3/2018 made by the Motor Accident Claims Tribunal, North Goa at Panaji (Tribunal) in Claim Petition No. 17/2016. By the impugned judgment and order, the Tribunal has awarded the appellants compensation of Rs.23,57,170.00 together with interest at 9% per annum from the filing date till full and final payment.

(3.) The above compensation was awarded to the appellants on account of the death of Judy in a vehicular accident on 5/11/2015. Judy was the wife of appellant no. 1 and daughter-in-law of appellant no. 2.