JYOTI @ JYOTSNABEN AJITBHAI KUKREJA Vs. FAKIRMOHMAD IBRAHIM DULLA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award passed by the Motor Accident Claims Tribunal (Auxi) City Civil Court, Ahmedabad dated 30.09.2011 passed in MACP No. 40 of 1993, the original claimant has preferred the present appeal under Section 173 of the Motor Vehicles Act, 1988.

(2.) The following facts emerge from the record of the appeal are as under:

(3.) Heard Mr. V.K. Bhatia, learned advocate for the appellant and Mr. R.G. Dwivedi, learned advocate for the respondent no.3- Insurance Company. Though served, nobody appears on behalf of the respond no.2. Respondent no.1 as per the record has been deleted vide order dated 13.01.2015 passed by this Court and have also perused the original Record and Proceedings.