BINODSHANKAR BADRINARAYAN SING Vs. SHIVPUJAN VASUDEV PANDE

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the M.V. Act" for short), in which, the appellant has challenged the judgment and award dtd. 10/7/2019 passed by the Motor Accident Claims Tribunal (Main), Surat, passed in MACP No. 125 of 2007 to a limited extent i.e. for enhancement of the amount of compensation.

(2.) Heard learned advocate Mr. Hiren M. Modi appearing for the appellant - original claimant and learned advocate M/s. Kirti S. Pathak for respondent No. 3 - Insurance Company.

(3.) The brief facts leading to the filing of this appeal are as under: