CHOLAMANDALAM M S GENERAL INSURANCE COMPANY LIMITED Vs. LEGAL HEIRS OF DECEASED NATVERBHAI KANJIBHAI PATEL

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act" for short) is filed by the appellant - insurance company challenging the judgement and award dtd. 30/09/2010, passed by the Motor Accident Claims Tribunal (Auxi.), Mehsana in Motor Accident Claims Petition No.568 of 2006, wherein claim petition filed by the original claimants came to be allowed in part and compensation of Rs.5,58,000.00 was awarded with interest at the rate of 7.5% per annum from the date of filing of the claim petition till realization, with proportionate costs.

(2.) Brief facts, arising from the record, are as under:

(3.) Aggrieved by liability fastened on the insurance company of Qualis car, present appeal is filed by the appellant - insurance company challenging the impugned judgement and award of the Tribunal.