ALISH CHANDSHA FAKIR Vs. TELCO BOMBAY

JUDGEMENT

(1.) This appeal is filed by the appellants original claimant No. 1 and 2 under Section 173 of Motor Vehicles Act, 1988 (for short "the M.V. Act"), being aggrieved and dissatisfied with the judgment and award dated 06.08.2007 passed by learned Motor Accident Claims Tribunal (Main), Patan in M.A.C.P Case No. 5525 of 2002.

(2.) Heard learned advocate Mr. Tolia for the appellant. Learned advocate Mr. Palak Thakar for the respondent no. 2. and learned advocate Mr. Maulik Shelat for the respondent No. 4. Though the notice is duly served to the respondent Nos. 1, 3 and 5 they have not chosen to appear before this Court. Claim and Order under challenged:-

(3.) The appellant and respondent No. 5 have filed Claim Petition under Section 166 of the M.V. Act against the present respondent nos. 1 to 4 to get compensation of Rs. 7,00,000/- for the death of deceased Bhikhusha Alisha Fakir passed away in the vehicular accident which took place on 23.05.1997.