SANJAY FONDU BHANDARE Vs. NARAYAN BABUSO PALYEKAR

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Award dated 22/03/2007 passed by the learned Presiding Officer, Motor Accident Claims Tribunal, Panaji in Claim Petition No. 92/1999.

(2.) THE parties shall hereinafter be referred to in the manner in which their names appear in the cause title of the said Claim Petition.

(3.) THE case of the claimant, in short, was as follows: