GITABEN ASHWINBHAI NAGARBANDHARA Vs. KHALIBHAI KAKUBHAI PINJARA

JUDGEMENT

(1.) By way of this First Appeal, the appellant has challenged the common award dtd. 12/8/2016 passed by the Motor Accident Claims Tribunal (Auxiliary), Vadodara in MACP No.1675 of 2001 passed below Exhibit-160.

(2.) Heard learned advocate Ms. Archana P. Patel for the appellants and learned advocate Mr. Yogi K. Gadhia for the respondent No.3 i.e. Insurance Company.

(3.) Since the award is challenged on the ground that the amount awarded by the Tribunal is not in accordance with latest law of the land, and therefore, some amount awarded by the Tribunal is awarded less than what the appellants are entitled to, and therefore, the present appeal is preferred.