KANAN JAYESHBHAI PARIKH Vs. JAGDISH CHAUDHARY SHYOKRAM

JUDGEMENT

(1.) This appeal is filed by the appellant - claimant seeking enhancement of the compensation amount awarded by the learned Motor Accident Claims Tribunal (Aux.), Vadodara (hereinafter referred to as "the Tribunal") vide impugned judgment and award dtd. 24/8/2018 passed in M.A.C.P. No.1605 of 2003, whereby, the Tribunal has partly allowed the claim petition and awarded a sum of Rs.2,23,883.00.

(2.) It came to be held by the Tribunal that said amount was ordered to be awarded to the deponents. Feeling aggrieved and dissatisfied with the impugned judgment and award passed by the learned Tribunal, present appeal has been filed.

(3.) Brief facts of the present case are as under:-