NARANBHAI UKABHAI PATEL Vs. BHOGILAL R PATEL

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellant herein has challenged the award dated 21.09.2004 passed by the Motor Accident Claims Tribunal (Main), Navsari in Motor Accident Claims Petition No. 431 of 1995 so far as the Tribunal dismissed the claim petition.

(3.) MR. Sunil Parikh, learned advocate appearing for MR. Rajni Mehta for the respondent supported the award passed by the Tribunal and submitted that no interference is called for. He submitted that the complaint was filed after almost one month. He submitted that as regards non framing of issues, rules of CPC shall not strictly apply in case of Motor Accident Claims Petitions. He submitted that it is for the claimant to prove the accident which is not done in the present case.