HARSHADKUMAR MANSINHBHAI BARAD Vs. DHAVALBHAI BHUPATBHAI LAKHDHARIYA

JUDGEMENT

(1.) Being aggrieved by the judgment and award dated 27.10.2016 passed by the Motor Accident Claims Tribunal (Main), Gir-Somnath at Veraval in MACP No.91/14, the present appeal is filed.

(2.) Heard Mr. Ratilal Sakaria, learned advocate for the appellant and Mr.H.G. Mazmudar, learned advocate for respondent no.3 insurance company.

(3.) The appeal is directed against the impugned judgment and award only on the aspect of quantum and more particularly to the extent of negligence. It is pointed out by the learned counsel appearing for the parties that the insurance company does not deny the liability and therefore, it was contended that the appeal be heard on merits for final disposal. With the consent of the learned counsels appearing for the appellant as well as the insurance company, the appeal is taken up for its final disposal forthwith.