VANDANA RANCHHODBHAI Vs. MAHIPATSING DAJIBHAI

JUDGEMENT

(1.) THIS appeal is directed against the judgement and award dated 06.10.2000 passed by the learned Motor Accident Claims Tribunal (Main), Junagadh in Claim Petition No.288 of 1999 whereby the Tribunal has dismissed the said claim petition.

(2.) INITIALLY the said claim petition was filed claiming a sum of Rs.40000/- and later on it was reduced to Rs.25000/-.