SUNNY DAHYABHAI MAKWAN Vs. DAHYABHAI BECHARBHAI MAKWAN

JUDGEMENT

(1.) Heard Mr. Nishit A. Bhalodi, learned advocate for the appellants and Mr. Chirayu A. Mehta, learned advocate for the respondent no.2 - insurance Company. Though served, no one appears for respondent no.1.

(2.) Feeling aggrieved and dissatisfied by the judgment and award dated 31.1.2019 passed by the MACT (Aux), Vadodara in MACP no.1724/2015, the appellants-original claimants have preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for the sake of brevity).

(3.) Following facts emerge from the record of the appeal:-