PAUL HIRABHAI VAGHELA Vs. DIPAK MUKESHBHAI PANCHAL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 29/10/2020 passed by the Motor Accident Claims Tribunal (Aux), Bharuch in MACP no.437 of 2014, 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.) At this stage, it would also be appropriate to note that the appellants - original claimants have preferred an application for additional evidence as provided under Order 41 Rule 27 of the Code of Civil Procedure, 1908 and have produced the following documents, which could not be produced before the Tribunal.