SHANTABEN KIRTANBHAI PAGI Vs. MUKESHBHAI KALUBHAI RATHOD

JUDGEMENT

(1.) Since the issue has been raised in a very narrow compass, with consent of learned Advocates appearing for the respective parties, this Appeal is taken up for final hearing today.

(2.) By way of this Appeal, the Appellants-claimants have challenged the judgment and award dtd. 23/7/2019 passed by the learned Motor Accident Claims Tribunal (Main), Kheda at Nadiad in M.A.C.P. No.1658 of 2010. The claimants are the aged mother, widow and two children of the deceased.

(3.) The only issue that has been raised is that the learned Tribunal has granted vide the above judgment and award only Rs.40,000.00 under the head of loss of consortium.