NEW INDIA INSURANCE COMPANY Vs. LALITABEN MANJIBHAI GAMIT

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 13.03.2014 passed by the Motor Accident Claims Tribunal, Vyara in MACP No. 217 of 2008, 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, Mr. Hiren Modi, learned advocate for respondents no. 1 to 3 and Mr. Pravin Gondaliya, learned advocate for respondent no.4.