UNITED INDIA INSURANCE COMPANYLTD Vs. GEETABEN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 27/2/2009 passed by the learned Motor Accident Claims Tribunal (Aux), Surat (hereinafter referred to as "the Tribunal") in Motor Accident Claims Petition No. 4 of 1998, by which, the Tribunal has partly allowed the claim petition by awarding compensation of Rs.76,53,400.00 at the rate of 7.5% interest.

(2.) Brief facts giving raise to the present appeal are as under:-

(3.) Heard Mr.H. G. Mazmudar, learned counsel appearing for the appellant - Insurance Company and Mr.Hiren Modi, learned counsel appearing for the respondents - original claimants. The respondents no.5 and 6 came to be deleted vide order dtd. 18/1/2010.