NATIONAL INSURANCE CO. LTD. Vs. ANDARSINH

JUDGEMENT

(1.) The present appeal is preferred by the appellant-insurance Company challenging interim award dated 28.11.2011 passed below Exh.6 by the Motor Accident Claims Tribunal (Aux), Vadodara in Motor Accident Claim Petition No.507/07, granting interim compensation of Rs.25,000/- under Section 140 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for the sake of brevity).

(2.) By way of this appeal, the appellant-insurance Company has challenged the issue as regards liability of the insurance Company at the stage of adjudication of application under Section 140 of the Act.

(3.) Heard the learned advocates appearing for the respective parties and perused the impugned judgment and award.