TRUPTI TUKARAM MATKAR Vs. ANTHONY R MONTEIRO

JUDGEMENT

(1.) Admit. By consent heard forthwith.

(2.) This appeal is directed against the judgment dated 19-8-2006 of the learned M. A. C. T. , Mapusa, dismissing the claim petition filed by the appellants herein.

(3.) The parties hereto shall be referred to as the claimants and respondents, respectively. The claimant No. 1 is the widow and claimant No. 2 is the brother of deceased driver of bus No. GA-01-V-5535.