FARIDABIBI NIYAZ AHMED SHAIKH Vs. SEVJISING JASPALSING

JUDGEMENT

(1.) The original claimants as appellants have filed this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) challenging the judgment and award dtd. 6/11/2004 passed by the Motor Accident Claims Tribunal (Auxi.), Vadodara in Motor Accident Claim Petition No.1658 of 1985 seeking enhancement.

(2.) The facts in brief are;

(3.) Heard learned advocate Mr. MTM Hakim for the appellants and learned advocate Mr. Palak Thakkar for the Insurance Company. As liability has not been denied, presence of other respondents is dispensed with.