KIRANBHAI MANGALBHAI TALPADA Vs. RAHULKUMAR RAMANBHAI PATEL

JUDGEMENT

(1.) Notice was issued to the respondent/s by an order of this Court dtd. 12/12/2022.

(2.) Since the learned Advocates for the respondent- Insurance Company are on record, considering the ground raised before this Court and with the consent of learned Advocates on record, this Court is inclined to decide this First Appeal at the admission stage. Hence, ADMIT.

(3.) By way of this Appeal, the Appellant-injured claimant has challenged the judgment and award dtd. 17/2/2020 passed by the learned Motor Accident Claims Tribunal (Auxi.), Kheda at Nadiad in M.A.C.P. No.636 of 2017.