DOLATSINH FATEHSINH RATHOD Vs. ZAKIRKHAN PATHAN

JUDGEMENT

(1.) The present First Appeal is filed by the appellant original claimant mother of the deceased.

(2.) It may be noted with necessary emphasis that the mother is the only claimant before this Court. The father was earlier impleaded as a claimant but later on was deleted by an order passed below Exhibit 17.

(3.) The present appeal is filed by the appellant original claimant, being aggrieved by the judgment and award dated 19.09.2006 by the Motors Accident Claim Tribunal (Auxi-II), Presiding Officer, F.T.C. No.(2), Mahesana in M.A.C.P. No.1621/1999.