RUSHI SURESHBHAI THACKER Vs. RAMESH MADEVA DANGER

JUDGEMENT

(1.) This appeal has been filed by the appellant-original claimant against respondents-original opponents under Sec. 173 of the Motor Vehicles Act, ( ' The Act ', for short) against the judgment and award passed by learned M.A.C.Tribunal (Aux.) & 9th Ad-hoc Additional District Judge, Bhuj-Kutchh in Motor Accident Claim Petition No. 595 of 2004 on 21/3/2018. The parties are hereinafter referred to as the claimants and the opponents as they stood in the original petition for the sake of convenience, clarity and brevity.

(2.) The brief facts that emerge from the record of the case are as under:-

(3.) The opponents were duly served with the notices and the opponent Nos. 1 and 2 did not file any written statement but the opponent No. 3-Insurance Company appeared and filed its written statement at Exh: 34, mainly denying all contents of the claim petition.