JAYABEN PRAFULBHAI CHAVDA Vs. ASHOKBHAI NAGDANBHAI RATHOD

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 20.12.2008 passed by the Motor Accident Claims Tribunal (Aux) , Rajkot, in MACP No. 1122/07, 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 emerge from the record of the appeal -

(3.) Heard Mr. Jenil Shah, learned advocate for the appellants and Ms. Karuna Rehvar, learned advocate for respondent insurance company. Though served, no one appears for the respondent no.1.