BHANUCHANDRA MANILAL SHAH Vs. GAGANSINH TARASINH GURKHA

JUDGEMENT

(1.) This appeal has been preferred by the appellant against the judgment and award dtd. 5/2/2020 passed by the Motor Accident Claims Tribunal (Aux.), Sabarkantha at Himmatnagar in MACP No.648 of 2012.

(2.) Heard learned advocate for the appellant. Though served, none appears for respondent No.2.

(3.) The learned advocate for the appellant submitted that the learned Tribunal has passed the judgment contrary to the settled principles of law and has erred in drawing unwarranted inferences from the evidence on record; therefore, the present appeal deserves to be allowed.