BHAVNABEN PARESHCHANDRA PATEL Vs. GOVINDBHAI CHUNILAL PRAJAPATI

JUDGEMENT

(1.) Mr. Nalin K. Thakker for the appellant states that respondent no.2-The New India Assurance Co. Ltd. was served on 24th November, 2006. It is also stated that the said insurance company was served at Popular House, fifth floor, Ashram road, Ahmedabad. Mr. Thakker stated that affidavit to that effect is also filed and therefore, seeks leave to amend the cause title for giving the present address of respondent no.2. Leave as prayed for is granted.

(2.) This appeal has been filed by the original claimant no.3 of M.A.C.P. No.1258/1990 challenging the judgement and award dated 22nd November, 2000 passed by the Motor Accident Claims Tribunal(Main) at Vodadara.

(3.) Shortly stated, facts leading to this appeal are as follows :