PRASHANT SAVLO NAGVEKAR Vs. SHILPA SHIVAJI KUMBHAR

JUDGEMENT

(1.) Heard Mr. Pangam, learned Advocate for the appellant and Mr. A. Afonso, learned Advocate for the respondent no.4.

(2.) The present appeal is preferred by the original respondent no.1 against the judgment and the award passed by the Presiding Officer, Motor Accident Claims Tribunal, Panaji, in Claim Petition No.33/2007 dated 3rd June, 2010 by which, the Claim Petition of the petitioner is partly allowed and the compensation of Rs. 2,62,275/- is awarded to the claimants.

(3.) The parties are referred to their original status.