R.M.Chhaya, J. - (1.) Feeling aggrieved by and dissatisfied with the judgment and award dated 14.07.2016 passed by learned Motor Accident Claims Tribunal (Main), Vadodara (hereinafter referred to as "the Tribunal" for short) , in Motor Accident Claim Petition No.1431/1991, the appellant - original claimant preferred present appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short);
(2.) Heard Mr. MTM Hakim, learned counsel for the appellant - original Claimant and Mrs. Vasavdatta Bhatt, learned counsel for respondent No.2 - Gujarat State Regional Transport Corporation. At the request of learned counsel for the appellant, respondent No.1 has been deleted by this Court vide order dated 07.01.2015.
(3.) At the request of learned counsel for the parties, the appeal is taken up for its final disposal. Learned counsel for the parties have also provided the copies of evidence adduced before the Tribunal for perusal of this Court.;