UNITED INDIA INSURANCE CO LTD Vs. DHANDI

JUDGEMENT

(1.) United India Insurance Company Limited is before this Court being aggrieved by judgment and award dated 7.8.1989 passed by the Motor Accident Claims Tribunal (Aux.) Panchmahals at Godhra (hereinafter referred as "the Tribunal" for short) in Motor Accident Claim Petition No. 361 of 1985 whereby the Honourable Tribunal was pleased to partly allow the claim petition and ordered that "The applicants do recover Rs. 1,12,000/- (Rupees one lac, twelve thousand only) with proportionate costs and interest at the rate of 12% per annum on that amount from the date of the application till realisation from all the opponents who are jointly and severally liable.

(2.) Learned advocate Mr. Mazmudar for the Appellant Insurance Company invited attention of the Court to the grounds on which the said judgment and award passed by the Honourable Tribunal is challenged. He invited attention of the Court to ground Nos. 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13 and 14. These grounds are reproduced for ready perusal.

(3.) Learned AGP Mr. H.K. Patel for Respondent No. 6 is not able to dislodge the aforesaid submissions more so because these are all submissions which are on the point of law and the law on the point is very well settled by series of judgments of the Honourable the Apex Court.