MINOR ANILKUMAR MAHENDRABHAI RATHOD Vs. KAMLESHKUMAR LAXMANBHAI PARMAR

JUDGEMENT

(1.) Looking to the issue involved in the present First Appeal, learned advocates appearing for the parties have jointly requested for disposal of the present First Appeal at an admission stage and, hence, the present First Appeal is taken up for final disposal.

(2.) This appeal is filed under Sec. 173 of the Motor Vehicle Act (hereinafter referred to as "the Act" for short) by the applicant - original claimant for enhancement of the compensation awarded by the learned Chairman, M.A.C.T. (Main) Kheda at Nadia awarded by judgment and award dtd. 21/11/2019 passed in MACP No.516/2013.

(3.) The factual matrix of the present case is as under,