THAKOR VIKRAM SURAJI Vs. ZALA MAHENDRABHAI HARJIBHAI

JUDGEMENT

(1.) The appellant-original claimant has filed this appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) challenging the judgment and award dtd. 24/8/2007 passed by the Motor Accident Claims Tribunal (Aux.) Presiding Officer, 4th Fast Track Court, Mehsana in Motor Accident Claim Petition No. 164 of 2005.

(2.) The facts emerging from the record of the claim petition are as under:

(3.) I have heard learned advocate Mr. Amit C. Nanavati for the appellant and learned advocate Mr. Sunil B. Parikh for the respondent No.2-Insurance Company. As liability has not been denied, presence of other respondent is not necessary.