M. S. Jawalkar,J. - (1.) Heard Ms. C. Afonso, learned Counsel for the appellant.
(2.) The petition is filed for enhancement of compensation.
(3.) The present appeal is filed being aggrieved by the judgment and award dated 23.10.2012, passed by the Motor Accident Claims Tribunal, Panaji, in Claim Petition No. 74 of 2007.;