ORIENTAL INSURANCE CO LTD Vs. BHAVIN HARISHBHAI PATEL

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 18.03.2010 passed by the Auxiliary Judge, City Civil Court No.22, Ahmedabad in MACP No. 995 of 2002, the appellant insurance company has preferred the present 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. Vibhuti Nanavati, learned advocate for the appellant and Mr. Vilav K. Bhatia, learned advocate for respondent no.1-original claimant. Though served, no one appears for respondent no.2.