MINOR JAYASHRIBEN B SANGHVI Vs. HASANBHAI M MUSALMAN

JUDGEMENT

(1.) Mr.Arun H. Mehta, learned counsel for the appellants and Ms.Archana Acharya, under the authority of Mr.S.B. Vakil, learned senior counsel for the respondent Nos.3, 4 and 5. None for others, though served.

(2.) The appellants - claimants, being partly aggrieved by the impugned Award dtd.31/8/1982 passed by the Motor Accident Claims Tribunal (Auxi,), Surendranagar in Motor Accident Claim Petition No.224 of 1980, are before this Court with a submission that the amount awarded by the learned tribunal suffers with approach on the lower side and the amount deserves to be enhanced.

(3.) As the original non-claimants have not challenged their liability, nor have filed any Cross Appeal or Cross Objections, this Court is not required to consider all such aspects, which have attained finality.