RAMESHBHAI NANUBHAI PARADVA Vs. VIJAYKUMAR HEMRAJ

JUDGEMENT

(1.) Heard Mr.Hemal Shah, learned advocate for the appellants and Mr.Vibhuti Nanavati, learned advocate for the respondent No.3 - insurance company. Presence of other respondents are not necessary for disposal of this appeal.

(2.) The issue involved in this appeal lies in a narrow compass. The appeal is, therefore, taken up for final disposal at the admission stage with the consent of learned advocates for the contesting parties.

(3.) This is an appeal under section 173 of the Motor Vehicles Act ("MV Act" for short) is preferred by the claimants for enhancement of compensation awarded to them by Motor Accident Claims Tribunal (Auxi.), Amreli in Motor Accident Claim Petition No.98 of 2004 vide judgment and award dated 25.7.2017.