DINUBHAI DIPABHAI NAYAK Vs. DINUBHAI HARMANBHAI PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the common judgment and award dated 19..09.2008 passed by the Motor Accident Claims Tribunal (Auxi), Nadiad in Claim Petition No. 2560 of 2001, original claimant has preferred this appeal.

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

(3.) Heard Mr. Jitendra Singh, learned advocate for Ms. Anu Verma, learned advocate for the appellant and Mr. H.G. Mazmudar, learned advocate for the respondent no.3. Though served, nobody appears on behalf of the other respondents.