SHAMBHUBHAI BABABHAI VAGHRI Vs. SHANKARJI KALUJI THAKOR

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and award dated 19.06.2017 passed by learned Motor Accident Claims Tribunal (Aux.), Mehsana at Visnagar, in Motor Accident Claim Petition No. 571 of 2012 (Old MACP No. 90/2008) as well as the impugned judgment and order dated 12.09.2017 passed by learned Motor Accident Claims Tribunal (Aux.), Mehsana at Visnagar, in Review Application No. 01/2017 (Exh:7) in MACP No. 571/2012, the appellant - original claimant preferred present appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short);

(2.) Heard Mr. Mohsin M. Hakim, learned counsel for the appellant - original claimant, Mr. Dhaval Vakil, learned counsel for respondent No. 1 and Mr. Maulik Shelat, learned counsel for respondent No. 3. Though served, no one appears for respondent No. 2. It is pointed out by learned counsel for the parties that as the appeal is only for enhancement of compensation, presence of respondent No. 2 is not required.

(3.) As present appeal is directed against the quantum of enhancement and as the short question arises in this appeal and at the request of learned counsel for the parties, the appeal is taken up for its final disposal. Learned counsel for the parties have also provided copies of evidence adduced before learned Tribunal for perusal of this Court.