BALUBEN RUDABHAI PATEL Vs. SHAKOR EXPERT LIMITED

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dated 26.09.2008 passed by the Motor Accident Claims Tribunal (Aux), Fast Track Court No.4, Nadiad in MACP No. 1122/05, the original claimants have preferred this appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) The following facts emerge from the record of the appeal -?

(3.) Heard Mr. Rakesh Patel, learned advocate appearing for the appellants, Mr. Dilip Kanojia, learned advocate for Mr. R.S. Sanjanwala, learned advocate for respondent no.1, Mr. Palak Thakkar, learned advocate for respondent no.2, Mr. Japan Dave, learned advocate for respondent no.3 and Mr.Sunil Parikh, learned advocate for respondent no.4 and also perused the original record and proceedings.