SULOCHANABEN RAMESHCHANDRA SHAH Vs. RAMESHCHANDRA CHIMANLAL SHAH

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 23.06.2009 passed by the Motor Accident Claims Tribunal, Kachchh in Motor Accident Claims Petition No. 292 of 2009, the original claimant has preferred this appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) The following facts emerge from the record of the appeal -

(3.) Heard Mr. Jenil Shah, learned advocate for the appellant and Mr. Hemant Shah, learned advocate for the insurance company. Though served, no one appears for the respondent no.1.