MEERA SIDHARTH KAMBLI Vs. VIRAJ EKAWADE

JUDGEMENT

(1.) The present appeal is preferred by the appellants/original claimants against the judgment, order award dated 9.3.2011 passed by the Presiding Officer, Motor Accident Claims Tribunal, North Goa, Mapusa, ("Presiding Officer" for short) in Caim Petition No. 53/2009, by which the claim petition of the appellants is dismissed with no order as to costs. Hence, the present appeal.

(2.) Parties are referred to as per their original status in the claim petition.

(3.) Brief facts giving rise to the present appeal may be summarised as follows:-