CHETNABEN PRAVINBHAI PATEL Vs. MUKESHKUMAR MAGARAM CHAUDHARY

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 17.10.2018, passed by the Motor Accident Claims Tribunal (Aux), Modasa, in MACP No. 1070 of 2015, the original claimants have preferred this appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) Heard Ms. Amrita Ajmera, learned advocate for DaifrazHavewalla for the appellant, Mr. HG Mazmudar, learned advocate for respondent no.3 Insurance Company and Mr. Harsharajsinh H. Jhala, learned advocate for respondent no.2.As the present appeal is directed only on the aspect of quantum and liability is not denied by the Insurance Company, presence of respondent no.1 driver of JCB is not required for deciding the present appeal.

(3.) Considering the short issue involved in this appeal, with the consent of learned advocates appearing for the respective parties, the appeal was taken up for its final disposal.