KHODABHAI NAUNGHABHAI BHARWAD Vs. NILESHKUMAR MOHANSINH BARIA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 14/11/2006 passed by the Motor Accident Claims Tribunal (Aux), Vadodara in MACP no.1127/99, the appellant- original claimant has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Following facts emerge from the record of the appeal:-

(3.) Heard Mr. Hiren Modi, learned advocate for the appellant - original claimant and Mr. Sunil B. Parikh, learned advocate for the insurance Company. Though served, no one appears for the other respondents and have also perused the original record and proceedings.