ORIENTAL INSURANCE CO LTD Vs. JAYSINH BHAGWANSINH TANVAR

JUDGEMENT

(1.) Heard Mr. Maulik J. Shelat, learned advocate for the appellant and Mr. Nishit A. Bhalodi, learned advocate for the respondent Nos. 1 and 2. Presence of other respondents is not necessary for the purpose of disposal of present appeal.

(2.) The appeal is taken up for final disposal with the consent of learned advocate for the appellant and learned advocate for the respondents at the admission stage, as the issue involved moves in a narrow compass.

(3.) The present appeal under Sec. 173 of the Motor Vehicles Act 1988 (MV Act for short) is preferred by the appellant Insurance Company to assail the impugned judgment and award dtd. 28/8/2019 by Special Judge (CBI) and Motor Accident Claims Tribunal Aux (Court No.15), Ahmedabad so far as it relates to award of Rs.1,00,000.00 under the head of loss of love and affection.