ORIENTAL INSURANCE COMPANY LIMITED Vs. MUKESHBHAI POPATLAL PANDYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and award dtd. 14/7/2009 passed by the Motor Accident Claims Tribunal (Auxi), Ahmedabad in MACP No.181 of 2002, the appellants Insurance Company has preferred present appeal under Sec. 173 of the Motor Vehicles Act, 1988.

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

(3.) Heard Mr. Dakshesh Mehta, learned advocate for the appellant- Insurance Company and Ms. Mausami Nanavati, learned advocate for the original claimants. Though served, nobody appears on behalf of other respondents. The learned advocates for the parties have provided Xerox copy of the relevant evidence on record for perusal of this Court.