BADIYABHAI NANABHAI GANAVA Vs. SURESHBHAI NAGARSINH GANAVA

JUDGEMENT

(1.) Being aggrieved by the judgment and award passed by the MAC Tribunal, Vadodara in MACP No. 1340 of 2002 dated 18.12.2015, the appellants have preferred this Appeal under Section 173 of the Motor Vehicle Act, 1988 (hereinafter referred to as "the Act").

(2.) Heard Mr. Hiren Modi learned Counsel appearing for the appellants and Mr. Tanmay Karia, learned Counsel appearing for the respondents No. 3-Insurance Company. Though served, no one appears for the respondent No.2 Mr.Hiren Modi, learned Counsel for the appellants seeks permission to delete respondent No.2 as the appellants-claimants have preferred this appeal only for enhancement of the compensation and the Insurance Company has not disputed the liability.

(3.) The following facts emerge from the record of the appeal.