RELIANCE GENERAL INSURANCE Vs. SANJAYKUMAR HARISHBHAI VASAVA

JUDGEMENT

(1.) The appellant original opponent No.3 has 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 16.1.2019 passed by learned Motor Accident Claim Tribunal (Asstt.) Court No.5, Ankleshwar in M.A.C.P. No. 886 of 2013 (New).

(2.) Heard Mr. Vibhuti Nanavati, learned advocate for the appellant-Insurance Company. Admit. Mr. Nishit Bhalodi, learned advocate waives service of admission on behalf of Opponent Nos. 3 to 5.

(3.) Mr. Vibhuti Nanavati, learned advocate for the appellant 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 for the parties, this matter is taken up for final hearing.