NATIONAL INSURANCE COMPANY LIMITED Vs. HIMMATBHAI JAMALBHAI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the common judgment and award passed by the Motor Accident Claims Tribunal, Ahmedabad (Rural) dtd. 30/11/2010 in MACP Nos. 231, 232 and 233 of 2003, the present appeals are filed by the insurance company of the luxury bus involved in the accident under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) Following facts emerge from the record of the appeals -

(3.) As the appeals relate to the same accident and same set of evidence is adduced, the appeals were heard together and are disposed of by this common judgment and order.