VIKRAMBHAI RAYSINGBHAI BARIA Vs. SHRIRAM PARSHANBHAI NAYAK

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and award dated 05.05.2017 passed by learned Motor Accident Claims Tribunal (Aux.), Panchmahals at Godhara, in Motor Accident Claim Petition No.772 of 2012, the appellant - original claimant preferred present appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short);

(2.) Heard Mr.Chetankumar K. Shah, learned counsel for the appellant - original Claimant and Mr.R.G.Dwiwedi, learned counsel for respondent No.3 - The Oriental Insurance Company Ltd. Learned counsel for the appellant seeks permission to delete respondent No.1 as he is not contesting party and his presence is not required. Though served, no one appears for respondent No. 2.

(3.) In light of the aforesaid fact and at the request of learned counsel for the appellants and the Insurance Company, the appeal is taken up for its final disposal. Learned counsel for the parties have also provided copies of evidence adduced before learned Tribunal for perusal of this Court.