SONALBEN PRAVINBHAI SUTHAR Vs. AVDHESHKUMAR RAMPRAKASH SING

JUDGEMENT

(1.) Heard Mr. Hiren Modi, learned counsel for the appellants - original claimants and Mr. Vibhuti Nanavati, learned counsel for respondent No.2 - Insurance Company. Though served, no one appears for respondent No.1, who is owner of the vehicle in question.

(2.) By this appeal, the appellants - original claimants have challenged the impugned judgment and award dated 31.12.2014 passed by learned Motor Accident Claims Tribunal (Aux.), Ahmedabad, in Motor Accident Claim Petition No.722/2007, whereby the learned Tribunal awarded Rs. 4,55,000/- to the claimants.

(3.) It appears from the record that, the matter came to be admitted vide order dated 21.04.2015. Though respondent No.1 is served, no one appears for respondent No.1.