ORIENTAL INSURANCE CO LTD Vs. KIRITSINH GULABSINH PARMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by learned Motor Accident Claims Tribunal (Aux.) Evening Court No.3, At Ahmedabad in Motor Accident Claims Petition No.1057 of 2011 whereby the learned Tribunal has partly allowed the claim petition by awarding Rs.2,42,120.00 towards the compensation to the injured claimant, the appellant insurance company has preferred present appeal.

(2.) The short facts giving rise to the present first appeal are as under:-

(3.) I have heard Ms. Mausami Nanavati learned advocate appearing for Mr.Vibhuti Nanavati, learned advocate for the appellant insurance company and Mr.Devang Bhatt, learned advocate for Mr. Munshaw, learned advocate for the respondent No.2. Mr.Mehta, learned advocate for the respondent No.1 is not present.