ABDUL HAMID SHAIKH HASSAN Vs. KASHINATH GANESH PARSEKAR

JUDGEMENT

(1.) This appeal by the driver and the proprietor of the truck involved in the accident is directed against the award dated 30th April, 1986 made by the learned Presiding Officer of the Motor Accident Claims Tribunal, Margao.

(2.) On 23rd May, 1983, a traffic accident took place on the Margao-Verna road and a boy, aged about 22 years, came to die as a result thereof. He was riding cycle from Margao towards Verna and, when he reached Belloy of Nuvem the truck bearing the registration number MRS-9655, driven by the appellant Abdul Hamid Shaikh Hassan knocked him down.

(3.) An application for compensation under section 110-A of the Motor Vehicles Act was filed by the respondents Nos. 1 and 2.