REMEDIANA BRAGANZA E REBELLO Vs. LAXMAN KOLEKAR

JUDGEMENT

(1.) HEARD Mr. Kakodkar, learned Counsel appearing for the appellants. None appears for the respondents, though served.

(2.) THIS appeal arises out of the judgment and award dated 30th September, 2008, passed by the learned Presiding Officer of the Motor Accident Claims Tribunal -III, South Goa, Margao in Claim Petition No. 172/2007 by which the said claim petition has been dismissed.

(3.) A perusal of the impugned judgment and award reveals that four issues were framed by the Tribunal which are as follows :