SHRAVANSINH DEVSINH CHAUHAN Vs. LAXMANSINH CHATURSINH RAJPUT

JUDGEMENT

(1.) This appeal has been preferred by the appellant - original claimant against the respondents-original opponents under Sec. 173 of the Motor Vehicles Act (for short the Act) being aggrieved and dissatisfied by the judgment and award passed by the MACT (Aux), Vadodara in MACP No.719 of 2004 on 11/04/2018.

(2.) Brief facts as emerging from the record are as under:

(3.) The claimant filed the claim petition against the driver and the owner and notices were duly served upon them and the respondents appeared before the learned tribunal and filed their written statement at Exh.14 and Exh.11 respectively. Both the respondents specifically denied all the contents of the claim petition.