DAMODAR PEDNEKAR Vs. UMAKANT NAIK

JUDGEMENT

(1.) This appeal under Section 173 of the Motor Vehicles Act, is filed by a driver of a fire engine/fire tender in employment of respondent No.2. Respondent No.2 is the Fire Department, Government of Goa which provides services to extinguish fire and other emergency services. Respondent No.1 before this Court is the claimant before the Motor Accident Claims Tribunal, at Panaji.

(2.) By the impugned judgment and order dated 21st August, 2008, the Motor Accident Claims Tribunal (MACT), has allowed Claim Petition No.83/2005 and awarded compensation of Rs.61,000/- to respondent No.1, including the amount of No Fault Liability already granted to him, with 9 % interest upon it. It is not in dispute that on 27th April, 2006, an application under Section 140 of the M.V. Act filed by respondent No.1, was allowed and he was given compensation of Rs.25,000/-.

(3.) The said respondent No.1 has chosen not to appear before this Court to oppose the proceedings.