BHIKHIBEN Vs. JABBARSINH NATHUSINH BHATI

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'Act of 1988') by the appellants - original claimants challenging the judgment and award dtd. 8/4/2019 passed by the Motor Accident Claims Tribunal (Aux.), Palanpur, Dist.Banaskantha (hereinafter referred to as the 'Tribunal') in Motor Accident Claims Petition No.65 of 2014 and prayed for enhancement of compensation.

(2.) Heard learned advocate Mr.K.K.Thakkar for the appellants, learned advocate Mr.Maulik Shelat for opponent no.3, learned advocate Mr.Tushar Chaudhary for opponent nos.4 and 5 and learned advocate Mr.G.C.Mazmudar for opponent no.6.

(3.) Since limited contention is raised to make the compass of the controversy narrow, the appeal could be decided on legal principles alone for which the Record and Proceedings are not necessary to be called for. At the request of learned advocates for the parties and as the issue involved in the present appeal is covered by the decision rendered by this Court in First Appeal No.91 of 2020 decided on 6/2/2020, this appeal is taken up for final hearing at admission stage and disposed off by this order.