KHRISTODAS RAVIKANT BARIA Vs. SABEHUSAN SHOUKIN SINGH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the impugned judgement and award dtd. 13/7/2018 passed by the Motor Accident Claims Tribunal (Aux.) Vadodara in MACP No.1188 of 2013, the appellant - original claimant have preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short).

(2.) Following facts emerge from the record of this appeal:

(3.) We have heard Mr. Mohsim Hakim, learned advocate for appellant - original claimant and Mr. Yogi Gadhia, learned advocate for Respondent No.3 - Insurance Company. As liability has not been denied, presence of Respondent No.1 and 2 is not required. Considering the issue involved, with the consent of learned advocates appearing for the parties, the appeal is taken up for final disposal.