SAVITABEN Vs. NAME NOT GIVEN AT FILING

JUDGEMENT

(1.) This appeal has been filed by the appellants - original claimants against the respondents - original opponents under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act' for short) against the judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi.), 1st Fast Track Court, District Panchmahalas at Godhra in MACP No. 1220 of 1994 on 15/11/2006. 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 summons but the opponent No.2 did not appear. The other opponents appeared and the opponent No. 3 and 6 - insurance companies of both the vehicles filed the written statements at Exh.22 and 37 respectively. The opponents - insurance companies have mainly denied all the allegations made in the claim petition and have urged the learned Tribunal to dismiss the claim petition.