RAMILABEN AMBUBHAI PARMAR Vs. HEMABHAI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgement and award dtd. 1/8/2018 passed by the Motor Accident Claims Tribunal (Aux.), Tapi at Vyara in MACP No. 290 of 2012, the appellants - original claimants have preferred the present appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("The Act" for short).

(2.) Heard Mr. Hiren Modi, learned advocate appearing for the appellants - original claimants, Mr. Chintan Popat, learned advocate appearing for the owner of the Truck - Respondent No.2 and Mr. Chirayu Mehta, learned advocate appearing for the Insurance Company - Respondent No.3 and Ms. Vyoma Jhaveri, learned advocate appearing for the S.T. Corporation - Respondent No.5. As the liability is not the question and the appeal relates to the quantum, with the consent of the learned advocates appearing for the parties, the matter is taken up for final disposal.

(3.) We have perused the original record and proceedings.