KIRITBHAI AND ANOTHER Vs. MUKESHBHAI BABUBHAI KOL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 9/4/2019 passed in MACP No.164 of 2016 passed by the Motor Accident Claims Tribunal (Auxi), Rajpipla, Narmada, the original claimants have preferred present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) The following facts emerge from the record of this appeal are as under:

(3.) The only short issue of income arise, with the consent of the learned advocates for the original claimants as well as Insurance Company, the matter was taken up for its final disposal. We have also perused the original record and proceedings of the case.