CHETNABEN KAUSHABHAI JOSHI Vs. LACHHARAM RAJARAM CHANAR

JUDGEMENT

(1.) By way of this appeal under Sec. 173 of the Motor Vehicles Act, 1988, the appellants - original claimants have challenged the judgment and award dtd. 19/8/2016 passed by the Motor Accident Claims Tribunal (Aux.) at Surendrangar in MACP No.373 of 2010 insofar as the amount of compensation is concerned, which is on lower side as per the say of the appellant.

(2.) In response to the notice issued by this Court, though owner of the offending vehicle i.e. respondent No.2 is served, he has not appeared before this Court. Mr. Mitesh L. Rangras, learned advocate appears for respondent No.3-Insurance Company with which the erring vehicle was insured. He states that the Insurance Company does not dispute about ownership of the erring vehicle which was being driven by respondent No.1 and in view of the above statement, learned advocate Mr. Dipen Dave appearing for the appellants has requested to delete respondent No.1 - driver and accordingly deleted.

(3.) Appeal is admitted today.