PRAVINCHANDRA Vs. KALURAM LADURAM JAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 06.11.2009, passed by the Motor Accident Claims Tribunal (Aux), Ahmedabad in MACP No. 1135 of 2004, the original claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act")

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

(3.) Heard Mr. Amit Patel, learned advocate for the appellants, Mr. Sunil Parikh, learned advocate for respondent no.3 and Ms. Vasavdatta Bhatt, learned advocate for respondent no.5. Though served, no one appears for the other respondents.