AUGUSTO ROGERIO LERONARDO CABRAL Vs. SHASHANK ANIL AGARWAL

JUDGEMENT

(1.) The appellants are the original claimants before the Motors Accident Claims Tribunal at Panaji (Tribunal, for short).

(2.) Jacinto, the son of the appellants, aged 23 years met with an unfortunate death in a vehicular accident on 2/8/2008, when he was riding his scooter bearing registration no.GDD-4336. The deceased was hit by a Maruti Swift car bearing registration no.GA-05-B-5871 coming from the opposite direction. The first respondent is the driver of the said Maruti car and the second respondent is its owner. The third respondent had covered the risk out of the use of the said car under a policy of insurance which was valid on the date of the accident.

(3.) According to the appellants the deceased was serving as a Manager at a Mobile Service Shop at Caranzalem and was earning Rs. 9500/- per month as income. The deceased was unmarried. The Tribunal framed as many as eight issues. The Tribunal on appreciation of the evidence came to the conclusion that the accident occurred due to the rash and negligent driving of the first respondent, as a result of which the respondents were held jointly and severally liable to pay compensation to the appellants. The present appeal involves only the issue of quantum of compensation and thus it is not necessary to dwell on any other issues.