RUCHITA Vs. KHUMANSINH S. CHAUHAN

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicle Act (hereinafter referred to as "the Act" for short) by the appellants - original claimants, wherein the appellants have prayed for enhancement of the compensation awarded while passing judgment and award dtd. 4/7/2015 passed by the learned Motor Accident Claims Tribunal, Ahmedabad in MACP No.297/2010.

(2.) The factual matrix of the present case is as under,

(3.) Heard learned advocate, Mr. Hiten Modi for the appellants - original claimants and learned advocate, Mr. H.G. Majmudar for the respondent - Insurance Company.