VINABEN RAMNIKLAL MEHTA Vs. K T PANWALA

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellants herein have challenged the award dated 26.07.2001 passed by the Motor Accident Claims Tribunal Navsari in Motor Accident Claims Petition No. 492 of 1990 so far as the Tribunal dismissed the claim petition.

(3.) LEARNED advocate for the respondent has supported the award passed by the Tribunal and submitted that the complaint was lodged after eight months and it was mentioned therein that a bus was involved.