UNITED INDIA INSURANCE CO.LTD Vs. VANDANA TRIPATHI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 31/7/2018 passed in MACP No.1394 of 2006 by the Motor Accident Claims Tribunal (Auxi), Vadodara, the appellant Insurance Company has preferred present appeal under Sec. 173 of the Motor Vehicles Act, 1988.

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

(3.) Heard Mr. Palak Thakkar, learned advocate for the appellant Insurance Company, Dr. Mr. R.G. Dwivedi, learned advocate for the claimants, Mr. Vibhuti Nanavati, learned advocate for the Insurance Company of Indica Car and Mr. Hiren Modi, learned advocate for the mother of the deceased- claimant. Though served nobody appears for other respondents and as the liability has not denied by the Insurance Company, presence of respondent no.5 is not essential for deciding the present appeal.