MUSTAK SAKUR SUMARA Vs. ATTAULLA SIDIK SAMA

JUDGEMENT

(1.) The challenge by the injured claimant is to the judgment dtd. 3/3/2022 by the Motor Accident Claims Tribunal (Auxi.), Bhuj-Kachchh.

(2.) Mr. Nishit A.Bhalodi, learned advocate for the injured claimant submitted that the Court though had observed in the impugned judgment that the policy was a package/comprehensive policy covering the risk of the pillion rider, which was supported by the communication/letter produced by the Divisional Manager of the insurance company dtd. 26/8/2021 at Exh.51 and 52, has failed to justify the same.

(3.) The record shows that the notice was served to the insurance company on 10/10/2023, and thereafter had come up on Board on numerous occasions, but none has filed appearance for the insurance company.