SABINO TOLENTINO FERNANDES Vs. ROHIDAS N. NAIK

JUDGEMENT

(1.) Heard Mr. Almeida, learned Counsel appearing on behalf of the appellants, Mr. Keny, learned Counsel appearing on behalf of respondent no. 1 and Mr. Kakodkar, learned Counsel appearing on behalf of respondent no. 2.

(2.) Admit. By consent, heard forthwith.

(3.) By this Appeal, the appellants have challenged the judgment and award dated 06/07/2013 passed by the learned Presiding Officer of the Motor Accident Claims Tribunal at Margao ('the Tribunal') in Claim Petition No. 60/2010. Respondent no.1 was the claimant; appellants were respondents no. 1 and 2, being rider and owner of the offending vehicle; and respondent no. 2, the insurance company, was respondent no. 3 in the said Claim Petition No. 60/2010. Parties shall, hereinafter, be referred to as per their status in the Claim Petition.