CHOKHLIBEN CHIMANBHAI BARIA Vs. DEVENDRA PANDYE

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and award dated 21.10.2016 passed by learned Motor Accident Claims Tribunal (Aux.), Panchmahals at Godhara, in Motor Accident Claim Petition No. 814 of 2007, the appellants - original Claimants preferred present appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short).

(2.) Heard Mr. Mohsin Hakim, learned counsel for the appellants-original claimants, Mr. V.C. Thomas, learned counsel for respondent No. 3 and Mr. Mitesh L. Rangras, learned counsel for respondent No. 6. Though served, no one appears for respondent Nos. 2, 4 and 5.

(3.) The following noteworthy facts, which emerge from the record of the appeal:-