MAHINABEN BABUBHAI PRAJAPATI Vs. MOHMAD IDRISH ABDULHAMID PATHAN

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.)Vadodara in MACP No. 867 of 1991 on 25/6/2007. 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 and the opponent Nos. 1 and 2 appeared and filed the written statement at Exh.20 and the opponent No. 3 filed the reply at Exh. 23. The opponents have denied all the allegations made in the claim petition and have urged the learned Tribunal to dismiss the claim petition.