BHARTIBEN MANSUKHBHAI DESAI Vs. BHIKHUBHAI KURJIBHAI DESAI

JUDGEMENT

(1.) This appeal is filed by the appellants - original claimants under Section 173 of Motor Vehicles Act, 1988 (for short "the M.V. Act"), being aggrieved and dissatisfied with the judgment and award dated 19.04.2018 passed by learned Motor Accident Claims Tribunal (Main), Rajkot in M.A.C.P Case No. 815 of 2012.

(2.) Heard learned advocate Mr. Nishit Balodi for the appellants.

(3.) Learned advocate Mr. Dakshesh Mehta for the respondent no. 2 waives service of admission on behalf of Opponent No.2. Though the respondent no. 1 is duly served has chosen not to remain present before this Court.