NATIONAL INSURANCE COMPANY LTD Vs. BHARATBHAI BHIMJIBHAI SONGARA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award dtd. 20/3/2012 passed in MACP No.65 of 2010 by the learned Motor Accident Claims Tribunal (Auxi), Morbi, the appellant Insurance Company has preferred present appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act").

(2.) Heard Mr. Vibhuti Nanavati, learned advocate for the appellant and Mr. Y.J. Patel, learned advocate for the respondent - claimant. Though served, no one appears for respondent nos.1 and 2 i.e. driver and owner of the offending vehicle.

(3.) Following facts emerge from the record of this appeal: