NATIONAL INSURANCE COMPANY LTD Vs. SATYAM HARISHBHAI MARVADI

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 02.04.2011 passed by the Motor Accident Claims Tribunal(Aux), Ahmedabad (Rural), in MACP No. 805 of 2004, 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. Maulik Shelat, learned advocate for the appellant and Mr. Mahendra U. Vora, learned advocate for respondent no.1-original claimant. Though served, no on appears for respondent no.2.