LADU PANDURANG KORGAONKAR Vs. GOKULDAS R SAWANT

JUDGEMENT

(1.) Heard Mr. Vivian Braganza, learned Counsel for the Appellant and Mr. E. Afonso, learned Counsel for Respondent No. 3.

(2.) By this appeal, the Appellant takes exception to the judgment and award dated 17th March, 2003 passed by the Motor Accident Claims Tribunal, Mapusa in Claim Petition No. 26/1999 partly allowing the application under Section 166 of the Motor Vehicles Act, 1988 (The Act' for short).

(3.) The Appellant/claimant filed the Claim petition claiming compensation of Rs. 2 Lacs against the Respondents on the ground that on 2nd September, 1998 at about 8.30 p.m. while he was going home on his bicycle from Bicholim market, a tempo bearing No. GA-01-T-4428 driven by Respondent No. 1 in a rash and negligent manner, owned by Respondent No. 2 and insured with Respondent No. 3, gave dash to him, on account of which, he suffered fracture to his left hand and left leg. The applicant claimed a sum of Rs. 2 Lacs for the injuries sustained.