ORIENTAL INSURANCE CO. LTD Vs. INDUBHAI NATHABHAI MUNDHVA

JUDGEMENT

(1.) BY way of filing this appeal under Section 173 of the Motor Vehicles Act, 1988 the appellant - insurance company has challenged the judgment and order dated 26 th July 2006 passed by the learned Motor Accident Claims Tribunal at Rajkot in MAC Petition No.265 of 2006 whereby the Tribunal has awarded Rs.2,04,500.00 to the claimants along with interest at the rate of 10% per cent from the date of application till realisation.

(2.) THE short facts of the present appeal as per the claimants are that the daughter of the claimants, Jalpa was run over by truck bearing No.GJ.2% 8183 near village Halenda on Rajkot-Bhavnagar Highway.

(3.) HEARD learned counsel for the parties and perused the record.