MITESHKUMAR MANUBHAI MANDAVIYA Vs. RAMESHBHAI SIVRAMDAS PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 28/12/2010 passed by the Motor Accident Claims Tribunal (Main), Mehsana, in MACP No. 707 of 2005, the injured claimant, through his wife, has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) The following facts emerge from the record of the appeal-

(3.) Heard Mr. J.M. Barot, learned advocate with Mr. H.H. Patel, learned advocate for the appellant and Mr. Dakshesh Mehta, learned advocate for the insurance company. Though served, no one appears for the respondent no. 1.