NATIONAL INSURANCE CO LTD Vs. KAMLABEN RAVJIBHAI PARMAR

JUDGEMENT

(1.) IN connection with the vehicular accident that took place on 23.01.2005 on the Bhalej ? Anand Road, in which Ravjibhai Shankerbhai Parmar expired, his legal heirs filed M.A.C.P. No.32/2005 before the Motor Accident Claims Tribunal (Aux.), Nadiad, which came to be partly allowed, by way of impugned award dated 17.02.2007.

(2.) IT has been mainly contended on behalf of the appellant that though specific contentions were raised before the Tribunal, the same were not considered. Reliance has been placed on the decision of the Apex Court in the case of National Insurance Co. v. Sinitha and others, 2011 (13) SCALE 84.