(1.) Admit. As the appeal is only on the issue of quantum, Mr. Hakim, learned counsel appearing for the appellants seeks permission to delete respondents no.1 and 2 driver and owner respectively. Mr. Maulik Shelat, learned advocate waives on behalf of respondent no.3 insurance company.
(2.) Being aggrieved by the judgment and award rendered by Motor Accident Claims Tribunal (Main), Narmada at Rajpipla in MACP No. 22/13, the claimants have preferred this appeal under section 173 of the Motor Vehicles Act.
(3.) With the consent of the learned counsel appearing for the parties, the appeal is taken up for its final disposal forthwith.