SUSHIL JAYANT NANODKAR Vs. MR. DNYANESHWAR VITHOBA RAUT

JUDGEMENT

(1.) This is an appeal challenging judgment and award dated 26.02.2010, passed by the Motor Accident Claims Tribunal (the Tribunal, for short) at Panaji in Claim Petition No. 48/2004. By the impugned judgment, the Tribunal has awarded compensation of Rs. 25,000/- to the appellant/ claimant in respect of permanent partial disablement, resulting out of a vehicular accident.

(2.) The facts necessary for the disposal of the appeal may be stated thus:

(3.) The respondent nos. 1 and 2 contested the petition by filing written statement (Exhibit-16). It was denied that the accident was caused due to rash and negligent driving of the respondent no. 1. It was claimed that the accident was a result of the rash and negligent driving of the appellant himself.