LAWS(GJH)-1990-12-12

NAZIR AHMED FAKIRMOHMAD Vs. RAMSHANKAR BAIJNATH SHARMA

Decided On December 26, 1990
NAZIR AHMED FAKIRMOHMAD Appellant
V/S
RAMSHANKAR BAIJNATH SHARMA Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed by the Motor Accidents Claims Tribunal (No. 4) at Ahmedabad (Tribunal for short hereinafter) on 10-10-1979 in a Motor Accident Claim Application No. 193 of 1978 by invoking the aids of the provisions of Section 110 of the Motor Vehicles Act 1939 (Act for short hereinafter).

(2.) The material facts giving rise to the present appeal may be staled at the outset.

(3.) The present appellant is the original claimant and the present respondents are the original opponents For the sake of convenience and brevity they are hereinafter referred to as the original claimant and opponents