AISHA ALIAS ALISHA TALPANKAR Vs. ARVIND TALEKAR

JUDGEMENT

(1.) THE present appeal arises out of the judgment and award dated 31/7/2007 passed by the Learned Presiding Officer, M.A.C.T -II, Margao, in Claim Petition No.112/2005. By the impugned judgment, the claim petition has been dismissed.

(2.) THE issues framed by the learned Tribunal were as follows:

(3.) IT is seen that the learned Tribunal has held that the applicant has totally failed to establish rash and negligent act of respondent no.1 resulting into the accident. Merely because, the said issue no.1 has been answered in the negative, it has been held by the Tribunal that the applicant is not entitled to claim any amount of compensation. The issue no. 1 is answered on merits but no decision with reasons has been given on issue no. 2.