NATIONAL INSURANCE COMPANY Vs. SURENDRABHAI NAGINDAS GANDHI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the common judgment and award dtd. 29/11/2008 passed by the Motor Accident Claims Tribunal (Aux), Panchmahal at Godhra in MACP nos.1843/97, 1844/97 and 1878/97, the insurance Company of the truck involved in the accident has preferred these 3 appeals under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

(2.) Same set of evidence is adduced in this group of claim petitions and as all the 3 claim petitions relate to the same accident, all the

(3.) appeals were heard together and are disposed of by this common judgment and order. 3. Following facts emerge from the record of the appeal:-