VAIBHAVI D.NANAVATI,J. - (1.)Feeling aggrieved and dissatisfied with the judgment and award dated 20.04.2017 passed by Motor Accident Claims Tribunal (Aux.) Sabarkantha at Idar, in Motor Accident Claim Petition No. 154 of 2017, the appellants - original claimants preferred present appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short);
(2.)Heard Mr.Hiren Modi, learned advocate for the appellants - original claimants and Mr. Maulik J Shelat, learned counsel for the respondent No.3 - National Insurance Company Ltd. Though served, no one appears for other respondents No.1 and 2 who are driver and owner of the Motorcycle involved in the accident respectively. Tespondent No.3 has not denied its liability.
(3.)In light of the aforesaid fact and at the request of learned advocates for the appellants and the Insurance Company, the appeal is taken up for final disposal. Learned advocates for the parties have also provided copies of evidence adduced before learned Tribunal for perusal of this Court.