LAWS(GJH)-2017-12-260

MONGHIBEN W/O MOHANBHAI RANCHHODBHAI BHARWAD AND OTHERS Vs. MOTIBHAI GAGABHAI JADAV (RAJPUT) AND OTHERS

Decided On December 11, 2017
Monghiben W/O Mohanbhai Ranchhodbhai Bharwad And Others Appellant
V/S
Motibhai Gagabhai Jadav (Rajput) And Others Respondents

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and award passed by the learned Motor Accident Claims Tribunal (Aux.III), Ahmedabad (Rural), Ahmedabad in Motor Accident Claim Petition No.1917 of 1991, dated 19th September, 2003, present appellants have filed this First Appeal.

(2.) The brief fact of the present appeal is as under.

(3.) Heard Mr. D. P. Kinariwala, learned advocate for the appellants and learned advocate Mr. Nachiket Mehta for Ms.Megha Jani, learned advocate for the respondent No. 3. Rule is unserved to the respondent No. 2.