RATILAL PRAGJIBHAI KANANI Vs. BHAGIRATHSINH BALUBHA RANA

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 30.1.2017 passed by the MACT (Aux.), Jamnagar in MACP NO.260 of 2011 under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Heard Mr. Sanjay Amin, Learned Advocate For Mr. Nitin Amin, learned advocate for the appellant and Mr. Yogi K. Gadhia, learned advocate for respondent no.2. Though served, no one appears for respondent nos.1 and 3 who are driver and owner of the vehicle respectively.

(3.) At The Outset, Mr. Amin, Learned Advocate For the appellant submitted that the present appeal is filed only for the purpose of enhancement of quantum as there is no dispute as regards liability of the respondent no.2 - insurance Company, the appeal may be heard finally. Mr. Gadhia, learned advocate for the respondent no.2 has also reiterated the said contention. Mr. Amin has also produced copies of the documentary evidence such as FIR Exh.27, Panchnama Exh.28, disability certificate at Exh.34, MLC at Exh.36 for perusal of this Court.