CHHOTABHAI R MALEK Vs. GULAMNABI S VORA

JUDGEMENT

(1.) Ms.Archana Acharya, learned counsel for the appellants and Ms. Maya Desai, learned counsel for the respondent Nos.1 and 2. None for the respondent Nos.3 and 4.

(2.) It is to be noted that the appeals have been admitted against respondent Nos.1 and 2 only.

(3.) The driver, owner and insurer of the Truck bearing registration No.GTH-6246, being aggrieved by five different awards made by the learned Motor Accident Claims Tribunal (Main), Kheda, are before this Court with a submission that the tribunal was absolutely unjustified in holding the truck driver 100% liable for causing the accident.