JASHWANSINH KATHUSINH CHAVDA Vs. ARVINDBHAI DALPATSINH PARMAR

JUDGEMENT

(1.) By this appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act"), the appellant - claimant has challenged the judgment and award passed by the MAC Tribunal, Narmada dated 29.4.2017 in MACP no.95 of 2014.

(2.) It was pointed out by the learned advocate for the appellant and respondent no.2 that the present appeal is directed only for enhancement of the compensation and respondent no.2 insurance Company has not denied its liability and therefore, presence of respondent no.1 who is served, is not necessary for deciding the present appeal and with consent of the learned advocates for the appellant and the respondent no.2, the appeal is taken up for hearing.

(3.) Mr. Hakim, learned advocate for the appellant has contended as under: