FALGUNIBEN MAYURBHAI SHAH Vs. KOGANTI VENKATA KRISHNA RAO

JUDGEMENT

(1.) Since all the learned Advocates for the respondents 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.

(2.) By way of this Appeal, the Appellant has challenged the judgment and award dtd. 13/1/2023 passed by the learned Motor Accident Claims Tribunal (Main), Kheda at Nadiad in M.A.C.P. No.799 of 2016 making a prayer for enhancement of the compensation amount.

(3.) The facts giving rise to the present Appeal can be put succinctly as under :-