ORIENTAL INSURANCE CO Vs. YUSUFBHAI ISMAILBHAI SAKARWALA

JUDGEMENT

(1.) HEARD learned advocates for the parties and perused the papers on record.

(2.) THE appellant-Insurance Company herein has challenged the award dated 20.11.2003 passed by the Motor Accident Claims Tribunal (Aux.), Bhavnagar in Motor Accident Claims Petitions No. 773, 684, 774 & 856 of 2001 so far as the Tribunal awarded compensation with interest and costs.

(3.) MR. Mehta, learned advocate appearing for MR. Hasmukh Thakkar for the respondent no. 4 supported the award passed by the Tribunal and submitted that the same having been after considering the evidence in detail does not call for any interference by this Court.