SAROJBEN Vs. JAGDEVSINH KHAJURSINH THAKOR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and award dated 25th November 2009 passed by the Motor Accident Claims Tribunal (Aux.), 2nd Fast Track Court, Nadiad in Motor Accident Claim Petition No. 858 of 2004, the appellant-original claimants have preferred this Appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for the sake of brevity).

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

(3.) Heard learned advocate Mr. Jay H. Patel for Mr. Paresh M. Darji, learned advocate for the appellants and Ms. Lilu K. Bhaya, learned advocate for the respondent no.3-Insurance Company.