ORIENTAL INSURANCE COMPANY LIMITED Vs. SHANTILAL GOPALJI MOTA

JUDGEMENT

(1.) On a joint request of learned counsel, this appeal is taken up for final hearing today.

(2.) This is an appeal under Sec. 173 of the Motor Vehicles Act, at the instance of the Insurance Company, challenging the judgment and award passed by the Motor Accident Claims Tribunal, Kutch at Gandhidham, under Sec. 163-A of the said Act.

(3.) It is pertinent to note that the said award has been passed by order below Exh. 17, whereas the main claim petition under Sec. 166 of the Act being Motor Accident Claim Petition No. 1507/1999 is yet pending.