JAYDIPSINH DEVISINH DABHI Vs. BHERULAL PRABHUDAYAL TOTLA

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 appellant - original claimant challenging the judgment and award dtd. 15/5/2018 passed by the Motor Accident Claims Tribunal (Main.), Arvalli @ Modasa (hereinafter referred to as the 'Tribunal') in Motor Accident Claim Petition No.526 of 2015 (old No.947 of 2008) and prayed for enhancement of compensation.

(2.) Heard learned advocate Mr.Ankit Shah for the appellant and learned advocate Mr.Palak Thakkar for respondent No.2.

(3.) Since limited contention is raised to make the compass of the controversy narrow, the appeal is taken up for final hearing with the consent of both the learned advocates appearing for the parties.