NATIONAL INSURANCE COMPANY LIMITED Vs. VITHAL

JUDGEMENT

(1.) This appeal is filed by the Insurance company under Section 173(1) of the Motor Vehicles Act (for short 'the Act') challenging by the judgment and award dated 05.02.2018 passed by the Senior Civil Judge and Motor Accident Claims Tribunal, Aland, (for short hereinafter referred to as 'the Tribunal') in MVC No.447/2016.

(2.) Parties are referred to as per their ranking before the Tribunal.

(3.) Facts giving rise to filing of this appeal are as under: