DIVISIONAL CONTROLLER Vs. RAMESHBHAI VALJIBHAI PARMAR

JUDGEMENT

(1.) This appeal has been preferred by the appellant - Gujarat State Road Transport Corporation against the impugned judgment and award dated 18.11.2021 passed by the learned Motor Accident Claims Tribunal (Main), Morbi, (for short referred to as "learned Tribunal") in Motor Accident Claim Petition No.50 of 2018 under Section 166 of the Motor Vehicles Act, 1988 (for short referred to as "MV Act") wherein the Tribunal has partly allowed the claim petition filed by the claimant.

(2.) The original claimant - respondent herein has objected the present appeal by filing cross objections being Cross Objection No.314 of 2023. Therefore, the First Appeal and Cross-Objections both are hereby taken up for final hearing and decided by this common judgment.

(3.) Heard Mr. Deepak Aloria, learned counsel for the appellant and Mr. Nishit Bhalodi, learned counsel for the respondent claimant.