P BEENITHA Vs. STATE OF GOA

JUDGEMENT

(1.) The present appeal is preferred by the original claimant against the judgment and award dated 20.10.2009 passed by the learned Presiding Officer of the Motor Accident Claims Tribunal, Panaji, in Claim Petition No. 6/2004 by which the learned Presiding Officer has dismissed the Claim Petition.

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

(3.) The brief facts of the case may be stated as follows :