HAMIDABANU ANAWARBHAI MULTANI Vs. HAIDERBHAI BHIKHABHAI BHETARIYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 2/9/2008 passed by the Motor Accident Claims Tribunal (Aux), Bharuch in MACP No. 701/03, the original claimants have preferred the present 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. Mohsin Hakim, learned advocate for the appellants, Mr. Vibhuti Nanavati, learned advocate for respondents no.3 and 6, the insurance company and Mr. Kashyap Joshi, learned advocate for respondents no. 4 and 5. Though served, no one appears for the other respondents.