JIGNASHABEN Vs. PRAHALADRAM CHHAGANRAM MALI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgement and award dtd. 21/5/2019 passed by the Motor Accident Claims Tribunal (Aux), Mahesana in MACP No. 370 of 2015, the appellants - original claimants have preferred the present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (" The Act " for short).

(2.) The following facts emerge from the record of the appeal.

(3.) The Tribunal upon appreciation of oral and documentary evidence held as under: