KAMLABEN LALAJI MUNGIA Vs. JILUBHAI RAMABHAI MASANI

JUDGEMENT

(1.) Heard Mr. J. V. Japee, learned Advocate for the appellant and Ms. Archana N. Patel, learned Advocate, on behalf of Mr. Hardik C. Rawal, learned Advocate for the respondent No. 2. Having regard to the submissions and claim in appeal, Admit.

(2.) Ms. Patel for Mr. Rawal waives service of notice of admission for the opponent No. 2-State Transport Corporation. The opponent No. 1 is the driver. With the consent of the learned Advocate of opponent No. 2, the appeal is takenup for hearing and decision today.

(3.) In this appeal, the appellant has brought under challenge the judgment and award dated 1-2-2006 passed by the M. A. C. Tribunal (Auxi.), Banaskantha at Palanpur in M.A.C.P. No. 321 of 1990.