PARESH MANILAL SOLANKI Vs. TRUCK NO ABT

JUDGEMENT

(1.) The original claimants as appellants have filed these appeals under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) challenging the common judgment and award dtd. 10/9/2013 of the Motor Accident Claims Tribunal (Aux.) Vadodara in Motor Accident Claim Petitions No.1031 of 1996 and 1027 of 1996.

(2.) The facts in brief are:

(3.) I have heard learned advocate Mr. MTM Hakim for the appellants and learned advocate Mr. H.G. Mazmudar for the respondent-Insurance Company. Since liability has not been denied, presence of other respondent is not required.