HIRENBHAI MAHENDRABHAI TRIVEDI Vs. VALUBHAI MUSABHAI MAMANI DECD.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 25/8/2008 passed by the learned City Civil Court in MACP No. 306 of 2002, the appellant-original claimant has preferred this appeal under Sec. 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. Sandip Shah, learned advocate for the appellant, Dr. Rushang Mehta, learned advocate for for the insurance company and Mr. Ansari, learned advocate for the heirs of private respondents. We have also perused the original record and proceedings.