BHUKANT PRABHU Vs. AJAY GUNO KERKAR

JUDGEMENT

(1.) The appeal is filed against judgment and award of Claim Petition No.318/2003 which was pending before the MACT, South Goa, Margao.

(2.) In short, the facts leading to the institution of the appeal can be stated as follows:

(3.) The claim was made against the drivers, the owners and Insurance Companies of both the aforesaid trucks.