CHANDRAKANTBHAI Vs. SIPAHI J MAHEBOOBBHAI

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 14.08.2007 passed by the Motor Accident Claims Tribunal (Aux), Ahmedabad District at Viramgam in MACP No. 46 of 2006, the original claimant has filed 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 Ms. Amrita Ajmera, learned advocate for the appellant and Ms. Karuna Rehvar, learned advocate for the insurance company. Though served, no one appears for the other respondents.