LUIS SEBASTIAO MASCARENHAS Vs. SUNIL KUMAR KUKREJA

JUDGEMENT

(1.) HEARD rival arguments at length on this appeal preferred by the appellant/original claimant challenging the Judgment and Award passed by on 16/10/2008 by the Presiding Officer, Motor Accident Claims Tribunal, Panaji (M.A.C.T, for short).

(2.) BY the impugned Judgment and Award the present appellant/claimant was granted compensation for his personal injuries to the tune of Rs.62,740/ - and the respondents no.1, 2, and 3 were directed to jointly and severally pay the said compensation to the claimant along with the interest at the rate of 9% per annum from the date of the filing of the claim petition till the date of payment of the entire amount. It was also directed that the amount of Rs.25,000/ - already paid to the claimant under section 140 of the M.V. Act was to be adjusted from the final payment.

(3.) PRIOR to appreciating the rival submissions the basis on which the Member of the M.A.C.T, Panaji came to the conclusion of grant of compensation is required to be mentioned. Without going in much details as to the calculations, suffice it to say that the Member of the M.A.CT had taken the following amounts towards different heads on: