AASHIYANA Vs. MURTUJA ABBASBHAI SHAIKH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 30/12/2017 passed by the Motor Accident Claims Tribunal (Main), Patan in MACP No. 323 of 2014, the original claimants have preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) Heard Mr. Kaash K. Thakkar, learned advocate for the appellants and Mr. Sunil B. Parikh, learned advocate for respondent no.3 insurance company. As the liability is not denied by the insurance company ,the presence of respondent no.2 is not necessary. With the consent of the learned advocates appearing for the parties, the appeal is taken up for its final disposal forthwith.

(3.) The following facts emerge from the record of the appeal -