KAILASHBEN Vs. MADANLAL DOLATRAMJI PURABIYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and award dated 6th February 2009 passed by the Motor Accident Claims Tribunal (Main), Mahesana (hereinafter referrred to as "the Tribunal") in Motor Accident Claim Petition No. 1248 of 1997, the appellant-original claimants have preferred this Appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for the sake of brevity).

(2.) Following facts emerge from the record of the appeal:

(3.) Heard learned advocate Mr. B. K. Raj for the appellants-original claimants and learned advocate Mr. H. G. Mazmudar for the respondent no.3-Insurance company. Though served, no one appears for and on behalf of the respondents No. 1 and 2.