JOSE ALBERTO DSOUZA Vs. FELICIA LEITAO AND ORS.

JUDGEMENT

(1.) The present appeal is preferred by the appellant/original claimant against the judgment and award dated 28.7.2007 passed by the Presiding Officer, Motor Accident Claims Tribunal, Salcete, Margao, ("Presiding Officer" for short) in Claim Petition No. 165 /2007, by which the claim petition of the appellant is partly allowed. The appellant was granted total compensation of Rs.95,225/- together with 9% interest.

(2.) Parties are referred to as per their original status in the claim petition.

(3.) Brief facts of the case may be stated as follows:-