NATIONAL INSURANCE COMPANY LTD Vs. NANDAN

JUDGEMENT

(1.) The Claims Tribunal has made an award of Rs. 3,500.00 with interest and cost in favour of the claimant/respondent No. 1.

(2.) The appellant Insurance Company aggrieved by the said award has filed this appeal under Section 173 of the Motor Vehicles Act, 1988. When this Court confronted learned counsel appearing for the appellant with Section 173 of the Act in relation to the maintainability of the appeal, learned counsel submits that a bare perusal and intelligible understanding of sub-sections (1) and (2) of Section 173 would make it clear that if there are more than one award in relation to the same accident then bar under Section 173(2) shall not apply.

(3.) Section 173 of the Motor Vehicles Act, 1988 reads as under --