SHARDABEN WD/O ARJUNSINH FATESINH CHAUHAN & 4 OTHER(S) Vs. RAGHUNATHSINH ISHWARSINH CHAUHAN & 1 OTHER(S)

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 17.02.2017 rendered by Motor Accident Claims Tribunal (A), Panchmahals at Godhra in MACP No.161 of 1999, the original claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act, 1988' for brevity).

(2.) .. Heard learned advocate Mr. Hakim for the appellants, Ms. Bhatt for respondent No.2. Though served, none appears for respondent No.1.

(3.) We have perused original Record and Proceedings. The record indicates that accident took place on 29.10.1998 on Halol - Kalol road near Kalol between one S.T. Bus bearing No.GJ-18-V-2539 and scooter which was driven by the deceased Arjunbhai. The record indicates that deceased was coming from Kalol and was to go to Boru approach situated on the other side of the road and therefore, the road coming from Halol and proceeding towards Kalol was curve road towards right and after Boru approach, the road was straight from West to East. The deceased died on the spot and FIR being I.C.R.No.271 of 1998 was lodged with Kalol Police Station.