KISHORSINH GANGARAMSINH HAJURI Vs. MAHMADBHAI USUFBHAI PATEL (MUSLIM)

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and award dated 22.12.2016 passed by learned Motor Accident Claims Tribunal (Aux.), Vadodara, in Motor Accident Claim Petition No.1375 of 2006, the appellant - claimant preferred present appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short);

(2.) Heard Mr.R.G.Dwivedi, learned counsel for the appellant - Claimant, Mr. R.M.parmar, learned counsel for respondent No.2 and Mr. Maulik J. Shelat, learned counsel for respondent No.3- Insurance Company.

(3.) Learned counsel for the appellant has also produced for perusal of this Court the oral evidence at Exh:19 as well as documentary evidence at Exhs:27 to 41. Learned counsel for respondent No.3 has also contended that the issue involved in this appeal is only limited to the quantum part and therefore, with consent of learned counsel for the parties, present appeal is taken up for its final disposal.