NATIONAL INSURANCE COMPANY Vs. RAMASUBHAI WAGHABHAI BHURIYA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dated 31.3.2010 passed by the Motor Accident Claims Tribunal (Auxi), Dahod in Claim Petition No.6802 of 2004, the Insurance Company has preferred this appeal under Section 173 of the Motor Vehicles Act.

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

(3.) Heard Mr. Rushang Mehta, learned advocate for the appellant and Malik, learned advocate for the original claimants. Though served, nobody appears on behalf of the other respondents.