MOHAN GOVIND NAIK Vs. SUDHAKAR V GURAV

JUDGEMENT

(1.) Heard Shri Pangam, the learned Counsel on behalf of the appellants and Shri E. Afonso, learned Counsel on behalf of the respondent No. 2.

(2.) The appellant (since deceased and now represented by his legal heirs) filed a Claim Petition before the Motor Accident Claims Tribunal, Margao, claiming compensation of Rs. 3,96,900/- which Claim Petition came to be dismissed by the learned Motor Accident Claims Tribunal by judgment dated 12-12-1996.

(3.) The claim petition was filed against the driver and owner and the Insurer of the rickshaw that is to say the respondent No. 1 and 2 herein and the driver/owner and the Insurer of the motor cycle that is to say respondents No. 3 and 4 herein.