DHANESHWARSINH LAXMANSINH VAGHELA Vs. JITENDRAKUMAR KARSHANBHAI PARMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dated 21.10.2011 passed by the Motor Accident Claims Tribunal (Auxi), Sabarkantha camp at Idar in MACP No.709 of 2002, the appellant -original claimant has preferred present appeal.

(2.) Following facts emerge from the record of the appeal.

(3.) Heard Mr. Mausin Hakim, learned advocate for the appellant and Mr. Hitesh Acharya, learned advocate for the respondent no.3 and have also perused the original record and proceedings of the case. Though served, nobody appears on behalf of the respondent nos. 1 and 2.