Kailashben Wd/O Decd Shravan ... vs Rajeshkumar Bhailal Rathva
2021 Latest Caselaw 4184 Guj

               C/FA/1088/2021                             ORDER




  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/FIRST APPEAL NO. 1088 of 2021

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         KAILASHBEN WD/O DECD SHRAVAN MARVADI
                                 Versus
                 RAJESHKUMAR BHAILAL RATHVA
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Appearance:
MR KASH K. THAKKAR FOR MR KK THAKKAR(2834) for the
Appellant(s) No. 1,2,3
for the Defendant(s) No. 1,2,3,4
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CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 15/03/2021

                                 ORAL ORDER

Heard learned Advocate Shri Kash K. Thakkar for learned Advocate Shri K.K. Thakkar for the appellants.

By way of this Appeal, the appellants challenge the judgment and award dated 06.01.2020 passed by the learned Motor Accident Claims Tribunal, Panchmahals at Godhra, in MACP NO.2823 of 2017.

Considering the submissions of the learned Advocate Shri Thakkar, ADMIT.

Issue notice of admission returnable on 03.05.2021.

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