MUKESH MAHENDRABHAI TAILOR Vs. KISHANBHAI DAHYABHAI DESAI

JUDGEMENT

(1.) The present appellant, who is the original claimant before the Tribunal, being aggrieved and dissatisfied with the judgment and award dated 13.01.1999 passed in M. A. C. P. No. 239/1995 by the Motor Accident Claim Tribunal (Aux.I), Baroda (hereinafter referred to as "the Tribunal") has preferred the present appeal under Section 183 of the Motor Accident Act 1988 (hereinafter referred to as "the Act")

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

(3.) Heard learned advocate Mr. Yatin Soni for the appellant and learned advocate Mr. R.G. Dwivedi for the respondent no.3. No arguments were advanced for the respondent Nos. 1 and 2.