PRATAPSING RUPSINH BAROT Vs. ASHUTOSHKUMAR SINGH

JUDGEMENT

(1.) By this appeal under section 173 of the Motor Vehicles Act, 1988, the appellant-claimant has challenged the judgment and award rendered by the Motor Accident Claims Tribunal, Vadodara in Motor Accident Claim Petition No.998 of 2013. The Tribunal, by the impugned judgment and award, was pleased to partly allowed the claim petition and awarded sum of Rs. 4,48,125/- with interest of 9% per annum from the date of the claim petition till its realization along with proportionate cost.

(2.) Heard Mr. Hiren Modi, learned advocate for the appellant and Mr.Vibhuti Nanavati, learned advocate for respondent no.3 and Ms. Aditi Raol, learned advocate for Ms.Vidhi Bhatt, learned advocate for respondent no.2. Though served, no one appears for respondent no.1.

(3.) This Court, by an order dated 10/07/2018, called for the record and proceedings from the Tribunal.