NEW INDIA ASSURANCE CO LTD Vs. HARESHKUMAR NARENDRAKUMAR

JUDGEMENT

(1.) These appeals arise out of the common judgment and award dated 28.12.2016 rendered by the Motor Accident Claims Tribunal (Main), Junagadh in MACP nos. 571/04, 54/16, 52/16 and 53/16. The Tribunal has partly allowed all the claim petitions and has awarded compensation with 9% interest per annum from the date of filing of the claim petition till its realization as under:-

(2.) Feeling aggrieved by and dissatisfied with the same, the appellant insurance Company has preferred these appeals under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(3.) Following facts emerge from the record of the appeal:-