MRINAL M. LOLIEYEKAR Vs. RAJESH J. DEVIDAS

JUDGEMENT

(1.) Heard Mr. Coutinho, learned Counsel for the appellant and Mr. Kakodkar, learned Counsel for respondent no. 2.

(2.) In the present appeal, notice was issued to the respondents by making it clear that the appeal shall be disposed of at the stage of admission itself. Respondent no. 1, though duly served is absent.

(3.) This appeal is directed against the judgment and award dated 09/07/2013 passed by the learned Presiding Officer, Motor Accident Claims Tribunal at Margao (M.A.C.T., for short) in Claim Petition No. 176 of 2011. The appellant was the claimant whereas the respondents were the respondents in the Claim Petition also. Parties shall, hereinafter, be referred to as per their status in the Claim Petition.