MOHAMMADJAFAR AHMEDBHAI HARSOLIA Vs. MOHAMMADRAFIK AHMADMIYA IDARIYA

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) is filed by the original claimant as appellant, challenging the judgment and award dtd. 19/3/2010, passed by Motor Accident Claims Tribunal (Main), Sabarkantha at Himmatnagar, ("the Tribunal", for short), in M.A.C.P No. 178 of 2006, wherein, the Tribunal rejected claim petition filed by the appellant herein.

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

(3.) Heard learned advocate Mr. Mansuri for the appellant and learned advocate Mr. Mazmudar for the respondent No.2 - Insurance Company. Since the insurance company has not disputed the issuance of policy and liability not being denied, presence of the other respondents is not necessary for deciding this appeal. Record and proceedings of the case is secured.