AHMEDABAD MUNICIPAL TRANSPORT SERVICES Vs. JAYSHREEBEN AND ORS.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award passed by the Motor Accident Claims Tribunal, Court No. 9, Ahmedabad dated 19.12.2006 passed in MACP No. 817 of 1997, the appellant Ahmedabad Municipal Transport Service has preferred this appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act" for the sake of brevity).

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

(3.) Heard Mr.Mr. Hemant Munshaw, learned advocate with Mr. R.M. Chauhan, learned advocate for the appellant, Mr. K.V. Shelat, learned advocate for the original claimants and Mr.Adil Mirza, learned advocate for respondent no.9 insurance company and also perused the original Record and Proceedings.