JADEJA MINABA Vs. DALABHAI CHAGANBHAI RAVAL

JUDGEMENT

(1.) Both these appeals arise out of the same accident and in a way are cross appeals filed by the original claimants and the Insurance Company.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 26/10/2018 passed in MACP No.738 of 2010 by the learned Motor Accident Claims Tribunal (Auxi), Mehsana, the original claimants have preferred First Appeal No. 1766 of 2019 for enhancement and Insurance Company of truck bearing registration no. GJ-9Y-7419 has preferred First Appeal being No. 4920 of 2019 under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the Act).

(3.) The following facts emerge from the record of the present appeals: