KALIBEN BALDEVBHAI DESAI Vs. MAHESHBHAI HIRABHAI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 28/9/2007 passed by the learned Motor Accident Claims Tribunal (Aux.), and First Fast Track Court, Mehsana (hereinafter be referred to as "the Tribunal") in M.A.C.P. No.1235 of 2001, the appellants - original claimants have preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act".)

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

(3.) Heard Mr.Y. M. Thakore, learned counsel for the appellants, Mr.Paresh Darji, learned counsel for respondent no.2 and Mr.Dakshesh Mehta, learned counsel for respondent no.3 - Insurance Company.