NEW INDIA ASSURANCE CO LTD Vs. SHANTABEN BAVA

JUDGEMENT

(1.) Heard learned Advocate Mr. Vibhuti Nanavati for appellant-Insurance Company and learned Advocate Mr. K. L. Dave for respondents-original claimants in this group of appeals.

(2.) By filing these appeals, appellant-Insurance Company has challenged common award made by M.A.C.T. at Junagadh in M.A.C.P. No. 189 of 1995 and other consolidated matters dated 25-4-2000 Exh. 167. Accident occurred on 22-2-1995. The vehicle involved is Matador bearing No. GJ-14-T-3173 which was driven by opponent No. 1 and was insured with opponent No. 2. Policy was produced at Exhs. 162 and 166. R.C. Book was produced at Exh. 165 and all matters were consolidated together and decided accordingly by Claims Tribunal. Claims Tribunal considered following points for deciding said group of claim petitions :

(3.) Claims Tribunal answered point Nos. 1 to 3 in affirmative and made award of compensation accordingly in favour of claimants which is under challenge in this group of appeals.