ANIL SAGUN GHADI Vs. ANIL CHOPDEKAR

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) THIS appeal arises out of the judgment and order dated 02/04/2008 passed by Motor Accident Claims Tribunal at Margao (M.A.C.T., for short) in Claim Petition No. 66/2007. The appellant was the applicant in the said Claim Petition.

(3.) THE applicant had filed the said Claim Petition under Section 166 of the Motor Vehicles Act, 1988 (M. V. Act, for short) for compensation of Rs. 2,59,000/ - on account of injuries sustained by him in a Motor Vehicular Accident.