ORIENTAL INSURANCE COMPANY LIMITED Vs. BAKULBHAI

JUDGEMENT

(1.) The present First Appeal, under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellant - Insurance Company, being aggrieved and dissatisfied with the judgment and award dtd. 28/9/2012 passed by the Motor Accident Claims Tribunal (Aux.), Jetpur, Dist. Rajkot in Motor Accident Claim Petition No. 84 of 2009, by which the Tribunal has awarded compensation of Rs.1,09,350.00 with 9% per annum interest to the claimants, holding Opponents i.e. owner and insurance company liable, jointly and severally.

(2.) Brief facts of the case are as under:

(3.) Heard learned advocates for the respective parties.