FILOMENA FERNANDES Vs. ALBAN COLACO

JUDGEMENT

(1.) THE present appeal is directed against the judgment and award dated 28.7.2010 passed by the Presiding Officer, Motor Accident Claims Tribunal -II, Margao ( Presiding Officer for short) in Claim Petition no.186/2009 whereby the claim petition under Section 166 of Motor Vehicles Act filed by the appellants was rejected. Hence, the present appeal.

(2.) PARTIES shall hereinafter referred to as per their original status in the claim petition.

(3.) THE brief facts of the case may be stated as follows: - Claimants have filed the petition under Section 166 of the Motor Vehicles Act for the compensation on account of death of Piedade Carvalho ( husband of the claimant no.1 and son of claimant no.2).