RAJENDRA BHIKAJI NAIK SATARDEKAR Vs. PRADEEP SUHAS NAIK

JUDGEMENT

(1.) HEARD learned Counsel for the appellant. Also heard learned Counsel for respondent No. 2.

(2.) PRESENT appeal challenges the judgment and award passed by Presiding officer, Motor Accident Claims Tribunal, Panaji dated 26/02/2010. By the impugned judgment and award, the claim of the petitioner was partly allowed and compensation of Rs. 1,10,148/ - with interest at the rate of 9% per annum was directed to be paid to the petitioner by respondents jointly and severally.