KAUSHALYADEVI KOMAL PRASAD PASWAN Vs. PARVATSINH ADESINH BARIA

JUDGEMENT

(1.) Looking to the issue involved in the present appeal, learned advocates appearing for the parties have jointly requested that this appeal be disposed of at an admission stage.

(2.) This appeal is filed under Sec. 173 of the Motor Vehicle Act (hereinafter referred to as "the Act" for short) by the appellants - original claimants, wherein the appellant has prayed for enhancement of the compensation awarded while passing judgment and award dtd. 29/12/2017 by the learned MAC Tribunal (Auxiliary) Vadodara in MACP No.371/2007.

(3.) The factual matrix of the present case is as under,