AANJUM YUSUFBHAI MANSURI Vs. NASIR GANIBHAI MANSURI

JUDGEMENT

(1.) Heard Mr. Bhargav K. Mehta, learned advocate for the appellant, Mr. Rathin Raval, learned advocate for respondent no.3 and Mr. Vibhuti Nanavati, learned advocate for respondent no.5. Presence of other respondents is not necessary for deciding the present appeal. With the consent of the learned advocates appearing for the parties, the appeal is taken up for its final disposal.

(2.) By this appeal, the appellant-claimant has challenged the order dated 23.09.2017 passed by the by Motor Accident Claims Tribunal (Aux-I), Gandhinagar in MACP No. 274 of 2014, 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 -