NARESHKUMAR LILACHNAD SHAH Vs. KAMLESH H DOSHI

JUDGEMENT

(1.) Though served, no one has appeared for the respondent Nos.1, 2, 4 and 5.

(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), Valsad in Motor Accident Claims Petition No.122 of 2006 (old MACP No.280 of 1999) on 30/8/2007.

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