MARIANO CAETANO BRAGANZA Vs. JANARDAN

JUDGEMENT

(1.) HEARD Mr. S. S. Kakodkar, learned counsel for the appellant, Mr. R. Gawas, learned counsel for respondent no.1 and Mr. Afonso for the respondent no. 3.

(2.) THIS appeal arises out of the judgment and award dated 13/7/2007 passed by the learned Presiding Officer, M.A.C.T -II, Margao, in Claim Petition No.250/2004 -IV, by which the said claim petition has been dismissed.

(3.) A perusal of the impugned judgment reveals that three issues have been framed by the learned Tribunal which are as follows: