BHARTIBEN ARVINDKUMAR PITRODA Vs. PARBATBHAI KARSHANBHAI GOJIYA

JUDGEMENT

(1.) Admit. Mr. Vibhuti Nanavati, learned advocate waives service of admission on behalf of respondent No.5 and Ms. Ami Bhatt, learned advocate waives service of admission on behalf of respondent No.3.

(2.) With the consent of learned advocates appearing for the parties, the present appeal is taken up for final hearing.

(3.) By way of present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (" The Act " for short) the original claimants have challenged the judgment and award dtd. 16/10/2018 passed by Motor Accident Claims Tribunal (Aux.) Gondal in MACP No. 305 of 2011. As far as amount of compensation awarded to the legal heirs of deceased Arvindkumar Jethalal Pitroda, the present appeal.