KIRANBHAI KANUBHAI BARIYA Vs. RUMALBHAI SHANKRBHAI BARIYA

JUDGEMENT

(1.) The appellants - original claimants have filed this Appeal under Section 173 of the Motor Vehicle Act, 1988 (for short "the M.V.Act"), being aggrieved and dissatisfied with the judgment and award dated 8.2.2018 passed by learned 2nd Additional District Judge, M.A.C.T (Aux.), Kheda at Nadiad in M.A.C.P. No. 168 of 2017.

(2.) Heard Mr. Hiren Modi, learned advocate for the appellants. Admit. Mr. Rathin P.Raval, learned advocate waives service of admission on behalf of Opponent No.3.

(3.) Mr. Hiren Modi, learned advocate for the appellants has submitted that he has challenged the judgement and award only on the ground of quantum. Both the learned advocates have submitted that notice of admission to Opponent Nos. 1 and 2 i.e. driver and owner of the vehicle is not necessary. At the request of learned advocate of the parties , this matter is taken up for final hearing.