LAWS(GJH)-2021-2-314

NEW INDIA ASSURANCE CO. LTD. Vs. USHABEN

Decided On February 24, 2021
NEW INDIA ASSURANCE CO. LTD. Appellant
V/S
USHABEN Respondents

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied by the judgment and award dated 19.1.2013 passed by the Motor Accident Claims Tribunal (Aux.), Panchmahal at Godhra in MACP No.534/02, 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, Mr. Shaival Patel, learned advocate for Mr. Niral Mehta, learned advocate for the respondents - original claimants and Mr. Vibhuti Nanavati, learned advocate for respondent no.5 insurance Company. Though served, no one appears for the other respondents. I have also perused the original record and proceedings.