JAMNABEN RAJABHA Vs. KOLI KALU MALA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the impugned judgment and award dtd. 30/11/2006 passed by the Motor Accident Claims Tribunal (Aux.), Morvi (hereinafter be referred to as the "Tribunal") in M.A.C.P. No.132 of 1994, the legal heirs of deceased Jamnaben have preferred the present appeal under Sec. 173 of the Motor Vehicles Act, 1994.

(2.) Following facts emerge from the record of the case.

(3.) Heard learned Counsels appearing for both the sides. I have gone through the material available on record of the present appeal.