BIRJU MOHANBHAI MAKWANA Vs. HEIRS OF DECEASED RANJANBEN JAYENDRABHAI GAMAR ARJUNBHAI JAYENDRABHAI GAMAR

JUDGEMENT

(1.) Admit. Learned advocates waive service of notice of admission for the respective parties. Since notice was already issued by this Court on 2/12/2025 and has been duly served upon the respective respondents, and the learned advocates for the parties are present before this Court and have requested that the appeal be taken up for final hearing at the admission stage, the matter is taken up for final hearing today.

(2.) This appeal has been preferred by the appellant-Insurance Company against the judgment and award dtd. 18/1/2025 passed by the Motor Accident Claims Tribunal (Main) Rajkot in Motor Accident Claim Petition No.993 of 2016.

(3.) Heard learned advocates for the respective parties.