SUHANA ASHARF KHALPA Vs. DHARASING ARJUNLAL GURJAR

JUDGEMENT

(1.) Heard Mr.Hiren Modi, learned advocate for the appellant claimant and Mr.Rathin Raval, learned advocate for respondent No.3 - insurance company.

(2.) The present appeal under sec. 173 of the Motor Vehicles Act is preferred for enhancement of the compensation awarded to the appellant claimant by the Tribunal vide judgment and award dtd. 5/11/2019 rendered in Motor Accident Claims Petition No.655 of 2016.

(3.) Considering the issue which moves in narrow compass, with the consent of learned advocates for the parties, the appeal is taken up for final disposal at the admission stage.