TARANA URVISHBHAI MITRA Vs. AMRUTBHAI SHIVABHAI PATEL

JUDGEMENT

(1.) ADMIT . Mr.Nanavati, learned advocate waives service of notice of admission on behalf of respondent nos.2 and 4. With the consent of learned advocates for the respective parties, the appeal is decided today finally.

(2.) BY this first appeals, the appellant herein ­ original claimants have challenged the judgment and award dated 26.04.2013 passed by the learned M.A.C.T. (Main), Gandhinagar in M.A.C.P.No.420 of 2006 and M.A.C.P.No.421 of 2006.

(3.) IT is submitted by learned advocate for the appellant herein ­ claimants that Tribunal has not properly considered and appreciated the evidence on record. It is also submitted that Tribunal has erred in awarding less amount under the head of pain, shock and suffering and under other heads. Therefore, it is requested to allow first appeals.