NATIONAL INSURANCE COMPANY LTD. Vs. KATARIYA ENTERPRISE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 22/12/2016 passed by the MAC Tribunal (Aux.) Ahmedabad (Rural) in MAC Petition No. 516 of 2006, the appellant-Insurance Co. has preferred this Appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short 'the Act').

(2.) The following facts emerge from the record of the Appeal:

(3.) Heard Mr. Vibhuti Nanavati, learned counsel for the appellant-Insurance Co. and Mr. Mahendra U. Vora, learned counsel for the original claimants. Though served, no one appears for the other respondents. However, as the liability is not denied, presence of other respondents is not necessary for deciding the present Appeal.