BIJALBHAI BHARSANG VASAVA Vs. PIYUSH SHANTILAL PATEL

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied by the judgment and award dated 28.2.2018 passed by the Motor Accident Claims Tribunal (Aux.), Ankleshwar in MACP No.1864 of 2013, the appellant - original claimant has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Following facts emerge from the record of the appeal:-

(3.) Heard Mr. Nishit Bhalodi, learned advocate for the appellant and Mr. H.G. Mazmudar, learned advocate for the insurance Company. Though served, no one appears for the other respondents. Mr. Mazmudar learned advocate for the insurance Company has provided copy of the relevant evidence for perusal of the Court.