MITESH HARIBHAI BHAVSAR Vs. NATHABHAI MEPABHAI MORI

JUDGEMENT

(1.) We have heard Mr. H.M. Shah, learned advocate on record for the appellants - original claimants, Mr. Rathin Raval, learned advocate on record for the respondent No.3 - Insurance Co. and Mr. Maghnani, learned advocate, who has appeared on behalf of the respondent Nos.1 and 2.

(2.) Present appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988, at the instance of original claimants, who are aggrieved with the judgment and award dtd. 24/2/2023 rendered by the 6th Motor Accident Claims Tribunal at Khambhat in M.A.C.P. No.92 of 2020 (Old M.A.C.P. No. 697 of 2015).

(3.) In nutshell, the case of the original claimants as contended before the Tribunal is as under: