NATIONAL INSURANCE COMPANY Vs. MAHESHBHAI RANCHHODBHAI VASAVA

JUDGEMENT

(1.) Though served, nobody appears for the respondents herein original claimants.

(2.) By this appeals, the appellant herein-original opponent No. 3 has challenged the judgment and award dated 20th April, 2011 passed by the learned M.A.C.T. (Auxi.), Vadodara in M.A.C.P. No. 1744 of 2004 to M.A.C.P. No. 1747 of 2004.

(3.) Claimants filed claim petition for getting compensation on account of accident which took place on 23rd February, 2004. Claimants were travelling in the tempo as passengers. At that time original opponent No.1 came driving his vehicle in rash and negligent manner. As a result, claimants received injuries. After considering oral and documentary evidence on record, learned Tribunal by judgment dated 20th April, 2011 partly allowed the claim petitions and awarded compensation in favour of the original claimants. Against the said award, original opponent No.3 has preferred this appeals.