VIMLABEN LALAJIBHAI Vs. MEHRABKHAN JAMIYATKHAN PATHAN

JUDGEMENT

(1.) This appeal under Sec. 173 of Motor Vehicles Act, 1988 (" The Act " for short) is filed by the appellants-original claimants challenging the judgment and award dtd. 15/12/2005 passed by the Motor Accident Claims Tribunal (Auxiliary) Mehsana in MACP No. 237 of 1994.

(2.) The facts in brief are;

(3.) I have heard learned advocate Mr. Nitin Amin for the appellants and learned advocate Mr. Palak Thakkar for the Insurance Company. As liability has not been denied, the presence of other respondents are not necessary.