NILESHBHAI CHANDUBHAI SOMANI Vs. ZUZARBHAI NURUDDINBHAI TRAVADI

JUDGEMENT

(1.) Heard Mr. Hiren M. Modi, learned advocate for the appellant, Mr. Hemal Shah, learned advocate for respondent no.1 and Mr. Palak H. Thakkar, learned advocate for respondent no.2. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final disposal forthwith.

(2.) ADMIT. Respective counsel appearing for the respective parties waives service of notice of admission on behalf of the respective respondents.

(3.) Feeling aggrieved and dissatisfied by the judgment and award dated 15.3.2019 passed by the Motor Accident Claims Tribunal (Special), Rajkot in MACP no.77 of 2009, the appellant- original claimant has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").