RAMESHBHAI PUNJIRAMBHAI PATEL Vs. HITENDRAKUMAR SOMCHAND SHAH

JUDGEMENT

(1.) This Appeal is filed challenging the judgment and award dtd. 24/12/2009 passed by learned Chairman Motor Accident Claims Tribunal (Main), Banaskantha District, at Palanpur in M.A.C.P No.328 of 1996.

(2.) Heard learned advocate Mr. Ankit Y. Bachani for appellants, learned advocate Mr. G.C. Mazmudar for respondent No.3-Insurance Company and learned advocate Mr. N. P. Chaudhary for respondent No.5. Though served, none appeared for respondent No.4.

(3.) The brief facts of the case are as under: