RIYANCHI Vs. SHRI NATHULAL

JUDGEMENT

(1.) The present civil miscellaneous appeals under sec. 173 of the Motor Vehicles Act, 1988 are directed against the judgment and award dtd. 14/2/2001 passed by the learned Motor Accident Claims Tribunal-Rajsamand (the Tribunal, for short) whereby the learned Tribunal partly allowed the claim petition and awarded compensation to the claimants. Since all the three appeals pertain to same incident and involve connected issues, they are being decided by this common judgment.

(2.) Vide order dtd. 26/9/2023, it was recorded that on 3/7/2019, 26/7/2019 and 7/5/2022, nobody appeared on behalf of the respondents and the appeal is pending consideration since 2001, therefore, if on the next date of hearing, nobody appears on behalf of respondents, the appeals shall be decided after hearing arguments of learned counsel for the appellant.

(3.) The arguments were heard and concluded and the judgment was reserved.