GEETABEN SURESHKUMAR BHATT Vs. MANISHKUMAR BHOLABHAI PATEL

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and award dated 05.03.2007 passed by learned Motor Accident Claims Tribunal (Aux.) and 2nd Fast Track Court), Ahmedabad, in Motor Accident Claim Petition No.32/2000, the appellant - Claimant preferred present appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short);

(2.) Heard Mr.M.A.Pareskh, learned counsel for the appellant - Claimant and Ms. Lilu K. Bhaya, assisted by Ms. Nidhi Kothari, learned counsel for respondent No.3 -Insurance Company. Though served, no one appears for respondent Nos.2 and 3. Have also perused the original record and proceedings.

(3.) The following noteworthy facts emerge from the record of the appeal:-