SHIVNARAYAN MAHAVEER PRASAD SHARMA Vs. DIVYA SIMANDHAR CONSTRUCTION

JUDGEMENT

(1.) Heard Mr. P B Goswami, learned advocate for the appellant and Ms. Kirti Pathak, learned advocate for the Insurance Company. As the liability is not denied by the Insurance Company, presence of other respondents is not necessary for deciding this appeal.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 21/8/2020 passed in MACP No.1612 of 2007 by the learned Motor Accident Claims Tribunal (Main), Vadodara, the original claimant has preferred present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

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