MEENABEN PRAVINBHAI MAITHANI Vs. NARESHKUMAR JIVANRAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 6/8/2018 passed by the Motor Accident Claims Tribunal (Aux), Ahmedabad (Rural) in claim petition no.1286/12, the appellants-original claimants have preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Heard Ms. Shivani Trivedi, learned advocate for the appellants and Mr. Mitesh Rangras, learned advocate for respondent no.3 - insurance Company. As the liability is not denied by the insurance Company and no appeal is preferred by the insurance Company, presence of other respondents is not necessary for deciding the issue of quantum which is raised in this appeal. The learned advocate for the appellants as well as the learned advocate for the insurance Company are heard for final disposal of this appeal and have also perused the original record and proceedings.

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