SAJJANBEN BHARATBHAI RAVAL Vs. RUPSINH JIVAJI DAMOR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 26/8/2021 passed by the learned Motor Accident Claims Tribunal (Main), Mehsana (which shall hereinafter be referred to as "the Tribunal" for short) in Motor Accident Claim Petition No.214 of 2014, the appellants herein - original claimants have filed present First Appeal under Sec. 173 of the Motor Vehicles Act, 1881 (for short "MV Act").

(2.) Though served, respondent No.3 has chosen not to appear before this Court.

(3.) Heard learned Advocate Mr. Yogendra Thakore for the appellants - original claimants and learned Advocate Mr. Daxesh Dave for respondent No.2 - owner of offending vehicle. Perused the original record and proceedings.