ANDREZ SONYA VANGAD, ALIAS ANDREW FERNANDES, SON OF SONYA VANGAD Vs. SUMIT GAONKAR, SON OF VITHOBHA GAONKAR

JUDGEMENT

(1.) Heard Shri Kakodkar, the learned counsel for the appellants. None for the respondents.

(2.) This appeal can be disposed off on a short count.

(3.) The appellants are the parents of Stenzil Fernandes who died in a vehicular accident which took place on 4/2/2014 at 9.05 hours at Codali, Dharbandora. The appellants filed Claim Petition No.138 of 2014 before the Motor Accidents Claims Tribunal at Margao, seeking a compensation of Rs. 20,25,000/- from the respondents in respect of death of Stenzil Fernandes.