NATIONAL INSURANCE COMPANY Vs. KOKILABEN BUDHABHAI SOLANKI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 3/3/2010 passed by the Motor Accident Claims Tribunal (Aux), Anand in MACP no.6362/06, the appellant- insurance Company has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Heard Dr. Rushang Mehta, learned advocate for the appellant - insurance Company and Mr. Vishrut R. Jani, learned advocate for the original claimants.

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