BURHANBHAI ABDULRAHIM SHAIKH Vs. MAKSUDBHAI USMANGANI KHEDAPAVALA

JUDGEMENT

(1.) Though served, no one has appeared for the respondent Nos.1 and 2.

(2.) This appeal has been preferred by the appellant - original claimant under Sec. 173 of the Motor Vehicles Act ("the Act" for short) being aggrieved and dissatisfied by the judgment and award passed by the learned Motor Accident Claims Tribunal (Aux), Panchmahal @ Godhra in Motor Accident Claims Petition No.1525 of 2005 on 29/1/2008.

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