NEW INDIA ASSURANCE CO. LTD. Vs. PINABEN

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 04.10.2013 passed by the Motor Accident Claims Tribunal (Aux), Vyara, in MACP No. 76 of 2011, the insurance company has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) The following facts emerge from the record of the appeal -

(3.) Heard Mr. H.G. Mazmudar, learned advocate for the appellant and Mr. Hiren Modi, learned advocate for THE original claimants-respondents no.1 to 4. Though served, no one appears for respondent no.5.