KANABHAI BHEMABHAI BHARWAD Vs. GOTABHAI FULABHAI WAGHARI

JUDGEMENT

(1.) By this appeal, under Section 110-D of the Motor Vehicles Act, 1939 ('Act' for short, hereinafter), the appellant has challenged the judgment and award, refusing the compensation to the extent of Rs. 8,000.00. Thus, the appellant/original claimant, has filed the present appeal for an additional amount of Rs. 8,000/- by way of compensation.

(2.) The facts giving rise to the present appeal, shortly stated, are as follows :

(3.) The present appellant is the original claimant, present respondent No. 1 is the original opponent No.1, present respondent No. 2 is the original opponent No. 2 and present respondent No. 3 is the original opponent No. 3 and, they are, hereinafter, referred to as claimant, opponent Nos. 1, 2 and 3 respectively, for the sake of convenience and brevity.