JAYPRAKASH JIBHAI BRAHMBHATT Vs. KALUJI KESHAJI THAKOR

JUDGEMENT

(1.) The present applicants, who are the legal heirs of the deceased appellant - original claimant - Jayprakash Jibhai Brahmbhatt have preferred this appeal against the judgment and award dated 30th November, 2010 passed by the Motor Accident Claims Tribunal, Patan in Motor Accident Claims Petition No.1262 of 2002 (old No.177 of 1994) dismissing the claim petition preferred by the deceased claimant.

(2.) Short facts of the present case may be referred as under:

(3.) Heard Mr.Jigar G. Gadhvi, learned Counsel for the appellants and Mr.Maulik J. Shelat, learned Counsel for the respondent Nos.3 and 5.