SUMANBEN ARVINDBHAI PATEL Vs. TUSHARBHAI SHANTARAM SARKALE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 31/7/2013 passed by the learned Motor Accident Claims Tribunal (Aux.), Surat (hereinafter be referred to as "the Tribunal") in M.A.C.P. No.402 of 2009, the appellants - original claimants have preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act".)

(2.) Following facts emerge from the record of the appeal -

(3.) Heard Mr.Hiren Modi, learned counsel for the appellants, Mr.Dhruv Oza, learned counsel for Mr.Mrudul Barot, learned counsel for respondent no.2 and Ms.Nishka Prajapati, learned counsel for Mr.Nikunt Raval, learned counsel for respondent no.3.