MANJULABEN Vs. SAIYED JAVED HUSSEIN NIYAZ MOHAMMED

JUDGEMENT

(1.) The present Appeal is a claimants' appeal filed for enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal (Auxi.), Sabarkantha at Himmatnagar, vide judgment and award dtd. 21/4/2007 in MACP No.1819 of 2000.

(2.) The facts in nutshell are as under:

(3.) Though Rule was served upon defendant Nos.1 and 2, no one is appearing.