GERSON MENEZES Vs. GREETA FERNANDES

JUDGEMENT

(1.) On 03/08/2015, a notice for final disposal was issued in this case. None appears for the respondents, though served. The petition is accordingly being disposed of finally.

(2.) XXX XXX XXX

(3.) The petitioner, who is the claimant before the Motor Accident Claims Tribunal, is challenging the order dated 03/02/2015 passed by the Presiding Officer, Motor Accident Claims Tribunal, Panaji, whereby the application filed by the petitioner for recall of the witness RW1 Mr. Vivek Karne, the Assistant Manger of the original respondent no.5, Insurance Company, has been rejected.