NATIONAL INSURANCE Vs. CONCIECAO ESPECIOSA MARIANA FERNANDES

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The Appellant Insurer challenges the Judgment and Award dtd. 30/1/2024 made by the Motor Accidents Claims Tribunal, North Goa at Panaji (Tribunal), awarding the Respondent Claimant compensation of Rs.1,31,98,000.00 with interest @ 6% per annum from the date of filing of the Claim Petition till the deposit of the amount with the Tribunal.

(3.) The Claim Petition in which the impugned Award was made was filed by the 66-year-old widowed mother of Mario Bernard Fernandes (Bernard) as a result of a motor accident that took place on 17. 01.2021 on the road between Saligao to Calangute. Bernard was riding an Activa scooter when he was involved in an accident with a Toyota Qualis, insured with the Appellant Insurance Company.