MISHRABEN CHAMPAKBHAI LODHA Vs. PREMANAYADO KALKUNAYADO SIKLOR

JUDGEMENT

(1.) Present First Appeal under Section 173 of the Motor Vehicles Act, 1988 (for short "MV Act") is filed by the appellants - original claimants challenging the impugned judgment and award dated 28.06.2019 by the learned Motor Accident Claims Tribunal (Auxi.), at Deesa, District Banaskantha (for short "learned Tribunal") in Motor Accident Claim Petition No.2919 of 2009, whereby the learned Tribunal was pleased to partly allow the claim petition and awarded compensation of Rs.8,22,000/-.

(2.) The brief facts leading to filing of present appeal is as follows:

(3.) Heard learned advocate Mr. Raxit Dholakia for the appellants, learned advocate Ms. Dimple Thaker for respondent No.2 and learned advocate Ms. Sharmishta Dave for respondent No.4.