V.P. Patel, J. - (1.) This First Appeal is filed by the Appellant / Original Opponent No.3 - United India Assurance Company Limited) under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "M.V. Act"), being aggrieved and dissatisfied by the judgment and award dated 24.2.2006 passed by the Motor Accident Claims Tribunal (Auxi), (FTC-3), Gandhidham - Kachchh in Motor Accident Claim Petition No. 534 of 1999.
(2.) Heard learned Advocate Mr. G.C.Mazmudar for Appellant / Original Opponent No.3 - The New India Assurance Company Limited.
(3.) Though served, no one has appeared on behalf of the Respondent No.1 - Original Opponent No.4 as well as Respondent Nos. 2 to 4 - Original Opponent Nos. 1, 2 and 4.;