BHAVARLALJI DEVICHANDJI BHANDARI Vs. MUKESHBHAI C. PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 8/9/2009 passed by the Motor Accident Claims Tribunal (Aux), City Civil Court, Ahmedabad in MACP no.654 of 2004, the appellants-original claimants have preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Heard Mr. Vilav Bhatia, learned advocate for the appellants - original claimants and Mr. Vibhuti Nanavati, learned advocate for the insurance Company.

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