SHIVKUMAR CHHOTALAL GUPTA Vs. PRAVINBHAI DUDHABHAI PARMAR

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 26.04.2007 passed by the Motor Accident Claims Tribunal (Aux), Ahmedabad in MACP No. 306 of 2001, the original claimant has preferred this Appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) The following facts emerge from the record of the appeal -

(3.) Heard Mr. Hiren Modi, learned advocate for the appellant and Mr. Vibhuti Nanavati, learned advocate for respondent no.3 insurance company. Though served, no one appears for the other respondents.