NATIONAL INSURANCE COMPANY LTD. Vs. SAVITABEN MANUBHAI DANTANI

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied by the judgment and award dated 28.10.2016 passed by the Motor Accident Claims Tribunal (Aux.), Gandhinagar in MACP No.568/02, the appellant insurance Company has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

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

(3.) Heard Mr. H.G. Mazmudar, learned advocate for the appellant, Mrs. Nisha M. Parikh, learned advocate for respondent no.1. Though served, no one appears for respondent no.2. I have also perused copies of the relevant evidence produced by Mr. Mazmudar for perusal of this Court.