RABARI PURIBEN SEJABHAI Vs. REFERAL HOSPITAL

JUDGEMENT

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

(2.) THE appellant herein has challenged the award dated 31.08.1996 passed by the Motor Accident Claims Tribunal (Main), Junagadh in Motor Accident Claims Petition No. 221 of 1988 so far as the Tribunal dismissed the claim petition.

(3.) MR. Sandip Shah and MR. K.K. Nair, learned advocates appearing for opponent nos. 4 & 5 supported the award passed by the Tribunal and submitted that the same does not call for any interference by this court.