NATIONAL INSURANCE COMPANY Vs. SAROJBEN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the impugned judgment and award dtd. 14/9/2015 passed by the Motor Accident Claims Tribunal (Aux.), Ahmedabad City (hereinafter referred to as "the Tribunal") in M.A.C.P. No.487 of 2009, 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 Dr.Rushang Mehta, learned counsel appearing for the appellant - Insurance Company and Mr.Hiren Modi, learned counsel appearing for the original claimants. Though served, nobody has appeared for other respondents.