FILOMENA ANDRADE Vs. GANASHAM XANU ARLEKAR

JUDGEMENT

(1.) Parties were put to notice that the appeal would be disposed of at the admission stage itself.

(2.) Heard Mr. Keni, learned counsel on behalf of the Appellant and Mr. Joshi, learned counsel on behalf of the Respondent.

(3.) This appeal arises out of the Judgment and Award dated 31/7/2012 passed by the Motor Accident Claims Tribunal, Panaji in Claim Petition No. 46/2009, filed under Section 166 of the Motor Vehicles Act 1988.