ARVIND KUMAR SETH Vs. BABAJI GOVIND SAWANT

JUDGEMENT

(1.) Heard Mr. Kakodkar, learned Counsel appearing on behalf of the appellant. Both the respondents, though duly served after admission of the appeal, are absent.

(2.) This appeal is directed against the judgment and award dated 17.10.2008, passed by the learned Motor Accident Claims Tribunal of Salcete at Margao (M.A.C.T., for short), in Claim Petition No. 15/2007.

(3.) The appellant was the claimant, whereas respondent no. 1 was driver as well as the owner of the offending vehicle which was insured with the respondent no. 2. Parties shall hereinafter be referred to as per their status in the claim petition.