- (1.)The present First Appeal impugned the judgment and award dtd. 20/9/2017 passed by the learned MACT, Nadiad in MACP No.754 of 2014.
(2.)The brief fact reading to the filing of the present appeal are as follows:-
2.1 That on 10/4/2014, the deceased - child, aged 13 years, was walking besides the main road when a Bolero Car being driven in a rash and negligent manner, hit the deceased, who suffered severe injuries and succumbed to the injuries on 17/4/2014 while undergoing treatment in the Government Hospital, Bhavnagar.

(3.)Aggrieved the heirs of the deceased - boy, filed application under Sec. 166 of the Motor Vehicles Act for compensation.