NATIONAL INSURANCE CO LTD Vs. RAKESH KALUBHAI PATEL

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and award passed by the learned Motor Accident Claims Tribunal (Auxi), Panchamals at Godhra in Claim Petition Nos. 1166 and 1167 of 1999, the appellant Insurance Company has preferred the present First Appeals under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act"). Both these appeals related to the same accident and as recorded hereinabove, both these appeals were heard together and are disposed of by this common judgment and order.

(2.) Facts leading to the present appeals in nutshell are as under:

(3.) Mr. Bhalodi, learned advocate for the claimants at the outset, submitted that original claimant Gangaben Patel has expired during the pendency of the appeals and therefore, she may be permitted to be deleted as her estate is already represented. Original claimant Gangaben Patel stands deleted.