MAHENDRASINH LAZMANSINH CHAUHAN Vs. YOGESHBHAI SOMNATHBHAI AHIRE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgments and award dtd. 17/3/2022 passed by learned Motor Accident Claims Tribunal (Auxi.), Mahisagar at Lunawada (which shall hereinafter be referred to as "the Tribunal" for short), in Motor Accident Claim Petition No.2125 of 2017, the appellants - original claimants have preferred the present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (which shall hereinafter be referred to as "the Act" for short).

(2.) Heard learned Advocate Mr. N. A. Bhalodi, for the appellants - original Claimants and Mr. K. A. Parikh, learned Advocate for respondent - Insurance Company. Perused the original record and proceedings.

(3.) It is the case of the appellants that on 23/10/2012 the deceased Karansinh Mahendrasinh Chauhan (who shall hereinafter be referred to as "deceased") died in a vehicular accident by Indica Car bearing Reg. No.GJ-05-JA-2606 at near Village Signali on Godhra to Lunawada Highway Road. The offence was registered with Kothamba Police Station diary No.18/2012. Therefore, the appellants have filed MAC Petition seeking compensation, wherein, the learned Tribunal after appreciating the evidence produced on record has partly allowed the claim petition.