Sitaben Pankajkumar Makwana vs Shashikant Vedprakash Sharma
2021 Latest Caselaw 3732 Guj

                C/FA/980/2021                               ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  R/FIRST APPEAL NO. 980 of 2021

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            SITABEN PANKAJKUMAR MAKWANA & 2 other(s)
                               Versus
           SHASHIKANT VEDPRAKASH SHARMA & 2 other(s)
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Appearance:
NISHIT A BHALODI(9597) for the Appellant(s) No. 1,2,3
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 03/03/2021

                                 ORAL ORDER

Heard learned Advocate Shri Nishit A. Bhalodi for the appellants.

By way of this Appeal, the appellants - original claimants pray for modifying / enhancing the amount awarded vide judgment and award dated 15.09.2020 passed by the learned Motor Accident Claims Tribunal (Aux.IX), Ahmedabad (Rural), in M.A.C.P. No.482 of 2017.

Considering the same, issue Notice returnable on 01.04.2021.

(NIKHIL S. KARIEL,J) Y.N. VYAS