RAVAL RAMESHBHAI SOMABHAI Vs. DIPESHKUMAR BABUBHAI PATEL

JUDGEMENT

(1.) Since both the First Appeals filed u/s 173 of the Motor Vehicles Act, 1988 (in short "the Act") arise out of selfsame accident having common judgment and award in M.A.C.P. No.46 of 2013 passed by the learned Motor Accident Claim Tribunal (Aux), Mehsana at Visnagar, they are being disposed of by this common order. First Appeal No.2759 of 2024 is filed by original claimant, whereas First Appeal No.4127 of 2023 is filed by the Insurance Company.

(2.) The brief facts of the case are as under.

(3.) Heard learned advocate Mr.Nishit Bhalodi for the claimants, learned advocate Mr.Nitesh Jain for driver and owner of the offending vehicle and learned advocate Ms.Kirti Pathak for the Insurance Company.