AASHIF KASAM KALANDAR Vs. RAJENDRAKUMAR RAMANBHAI BARIA

JUDGEMENT

(1.) Challenge in this appeal is made by the original claimant to the judgment and award passed by the Motor Accident Claims Tribunal, Panchmahal at Godhra dtd. 30/9/2019 in MACP No. 728 of 2013.

(2.) Mr. Chetankumar Shah, learned advocate for the appellant has submitted that the impugned judgment and award of the Tribunal is illegal inasmuch as the Insurance Company ought not to have been exonerated. It is submitted that the award of the Tribunal is challenged to the extent that the liability should be fastened on the Insurance Company.

(3.) The prayer clause of the appeal reads as under.