HITESHKUMAR RAMESHBHAI PATEL Vs. RAJENDRA MATAPRASAD YADAV

JUDGEMENT

(1.) The present appellant, who is the original claimant in Motor Accident Claim Petition No. 432 of 1996, has preferred this appeal being aggrieved and dissatisfied with the judgment and award dated 16.07.2004, Exh. 46, passed by the Motor Accident Claims Tribunal (Aux.), 3rd Fast Track Court, Navsari (for brevity, 'the Tribunal') granting compensation to the claimant to the tune of Rs.1,86,950/- together with interest @ 9% per annum from the date of the application with proportionate costs, holding liability of the opponent No. 1.

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

(3.) Heard, learned counsel Mr. Paresh M. Darji for the appellant and learned counsel Ms. Sharmishta A. Dave for the respondent No. 2. Though notice was served, the respondent No. 1 did not appear to contest the appeal and hence, no arguments were advanced.