NATIONAL INSURANCE COMPANY LIMITED Vs. RANA JAYANTIBHAI MOHANLAL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 16/5/2012 passed by the Motor Accident Claims Tribunal (Aux), Vadodara in MACP no.1189/09, the appellant- insurance Company has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act").

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

(3.) Heard Mr. Vibhuti Nanavati, learned advocate for the appellant - insurance Company and Mr. Hiren Modi, learned advocate for the original claimants and have also perused the original record and proceedings.