NEW INDIA ASSURANCE COMPANY LTD Vs. JADEJA DILIPSINH

JUDGEMENT

(1.) This is an appeal under Sec. 173 of the Motor Vehicles Act, 1988 arising out of the judgment and award dtd. 15/3/2018 rendered by the learned 3rd Additional District & Sessions Judge, Ahmedabad (Rural) at Mirzapur in Motor Accident Claim Petition No. 806 of 2005 (claim petition), whereby, the Court was pleased to award compensation of Rs.8,23,000.00 together with simple interest at the rate of 9% per annum towards the death of the deceased. Being aggrieved, the appellant - insurance company has preferred this appeal.

(2.) On 3/12/2019, the coordinate Bench has passed the following order:

(3.) Accordingly, the Court heard, learned advocate Mr. Vibhuti Nanavati for the appellant and learned advocate Mr. Palak Thakkar for the respondent No. 4 on the aforesaid aspect. So far as the rest respondents are concerned, since none was present when called out, the Court proceeded with the matter.