MANJULABEN Vs. USMAN GULAM MOHMED KAPADIA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 31/1/2008 passed in MACP No.607 of 1999 by the Motor Accident Claims Tribunal (Auxi) Bharuch, the appellants- original claimants have preferred present appeal under Sec. 173 of the Motor Vehicles Act, 1988.

(2.) Heard Mr. Mohsin Hakim, learned advocate for the appellants and Mr. Palak Thakkar, learned advocate for the Insurance Company.

(3.) Following facts emerge from the record of this appeal: