RAMILABAI MERABAI BHIL Vs. NARENDRASINGH PADAMSINGH NAYAK

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dated 30.07.2009 passed by the Motor Accident claims Tribunal (Aux), Vadodara in MACP No. 1159 of 1996, the original claimant has 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. Hiren Modi, learned advocate for the appellant and Ms. Karna Rahevar, learned advocate for respondent no.3. Though served, no one appears for respondents no.1 and 2.