PATEL MEENABEN KAMLESHKUMAR CHATURBHAI Vs. THAKOR DIPSINGJI NATHAJI

JUDGEMENT

(1.) Being aggrieved by and feeling dissatisfied with the judgment and award dated 27.3.2008 rendered by MACP (Aux), Mehsana in Motor Accident Claim Petition no.424 of 2006, the appellants - original claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Heard Mr. Amit Nanavati, learned advocate for the appellants - original claimants and Mr. Palak Thakkar, learned advocate for the respondent no.3 - insurance Company. Though served, no one appears for the respondents no.1 and 2.

(3.) Following facts emerge from the record of the appeal:-