CHETNABEN MAGANBHAI VADI Vs. MANOHARDAS LAXMINARAYAN BAIRAGI

JUDGEMENT

(1.) Heard Mr. Desai, learned advocate for the appellant and Mr. Ranthil Raval, learned advocate for the respondent No.4-Insurance Company. Presence of other respondents are not necessary for disposal of this appeal.

(2.) The issue involved in this appeal lies in a narrow campass. The appeal is, therefore, taken up for final disposal at the admission stage with the consent of learned advocates for the contesting parties.

(3.) This is an appeal under Sec. 173 of the Motor Vehicles Act, (' M.V. Act ' for short) is preferred by the claimants for enhancement of compensation awarded to them by MACT (Main), Dahod in MACP No.336/2008 vide judgment and award dtd. 3/4/2018 in MACP No.336/2008.