- (1.) Heard Mr. Netrawalkar, learned Counsel for the appellants and Mr. Diniz, learned Counsel for the respondents.
(2.) This appeal is directed against the Judgment and Award dated 06/01/2009 passed by the learned Presiding Officer of Motor Accident Claims Tribunal for the Taluka of Salcete at Margao (M.A.C.T., for short) in Claim Petition No. 125 of 2004.
(3.) The appellants were the respondents whereas the respondents were the claimants in the said petition. Parties shall, hereinafter, be referred to as per their status in the said Claim Petition.;