DIPARAM VISHNARAM JATT Vs. GANESHRAM ISHARARAM JATT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 19/3/2019 passed by the Motor Accident Claims Tribunal (Aux), Gandhidham at Kachchh in MACP No. 231 of 2015, the original claimant has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter after referred to as the "Act").

(2.) Heard Mr. Hiren Modi, learned advocate for the appellant-original claimant and Mr. Yogi K. Gadhia, learned advocate for respondent no.5, the insurance company. Though served, no one appears for respondents no. 1, 2 and 4. Presence of respondent no.3 is not required to decide the present appeal as liability is not denied by the insurance company.

(3.) Mr. Modi, learned advocate as well as Mr.Gadhia, learned advocate have also produced for perusal of this court the copies of the relevant evidence adduced before the Tribunal. With the consent of the learned advocates appearing for the parties, the matter is taken up for its final disposal.