NATIONAL INSURANCE CO.LTD Vs. THAKORE RAMESHJI CHELAJI

JUDGEMENT

(1.) The present appellant, who was the original opponent No.4 in Motor Accident Claim Petition Nos.984 of 2002 and 985 of 2002, has challenged the judgment and award dated 28th October, 2005 passed by the learned Motor Accident Claims Tribunal, 4th Fast Track Court, Mehsana.

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

(3.) Heard Mr.Sunil B. Parikh, learned counsel for the appellant; Mr.Palak H. Thakkar, learned counsel for the respondent No.3 and Mr.Amit C. Nanavati, learned counsel for the respondent No.1 - original claimant.