CATRINA FERNANDES E GOMES Vs. ANAND SUDHIR

JUDGEMENT

(1.) HEARD Mr. R. Gawthankar, learned counsel appearing on behalf of the appellant and Mr. V. G. P. Dukle, learned counsel appearing on behalf of the respondents no.1 and 2.

(2.) THIS appeal is directed against the judgment and award dated 22/08/2006 passed by the learned Presiding Officer, Motor Accident Claim Tribunal, Margao, in Claims Petition No.39/2003.

(3.) THE parties shall hereinafter be referred to in the manner in which their names appear in the cause title of the said claim petition.