NATUBHAI RANGILBHAI JOSHI Vs. SHADIQ CHHOTUMIYA SHAIKH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 10/6/2010 passed by the Motor Accident Claims Tribunal (Main), Motor Accident Claims Tribunal, Navsari (hereinafter referred to as "the Tribunal") in M.A.C.P. No.53 of 2008, the appellant - original claimant has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Facts in nutshell which has led to filing of this appeal are as under.

(3.) Heard Mr.S.B.Tolia, learned counsel for the appellant and Mr.Palak Thakkar, learned counsel for the respondent - Insurance Company. Though served, nobody appears on behalf of the driver and owner of the vehicle.