MANJULABEN Vs. SHATISHKUMAR MAHADEV CHAUHAN

JUDGEMENT

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

(2.) This appeal has been preferred by the appellants - original claimants 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 (Main), Sabarkantha @ Himmatnagar in Motor Accident Claims Petition No.861 of 2007 on 21/4/2000.

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