VISHNUBHAI BHAGABHAI CHAUDHARY Vs. THAKOR GANESHJI NATHAJI

JUDGEMENT

(1.) Heard Mr. Yogendra Thakore, learned advocate for the appellant, Mr. HB Champavat, learned advocate for respondents no.1 and 2 and Mr. Sunil Parikh, learned advocate for respondent no.5. With the consent of the learned advocates appearing for the respective parties, the appeal is taken up for its final disposal.

(2.) By this appeal, the appellant-claimant has challenged the order dated 29.09.2017 passed by the by Motor Accident Claims Tribunal (Aux-I), Gandhinagar in MACP No. 55 of 2018, whereby the Tribunal has dismissed the claim petition.

(3.) The facts which can be culled out from the record of the appeal are as under-