NATIONAL INSURANCE COMPANY LIMITED Vs. LABHUBEN DINESHBHAI CHAUHAN

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 19/1/2012 passed by the Motor Accident Claims Tribunal (Aux), Gondal at Dhoraji in MACP No. 1184 of 2000, the 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. Vrushang Mehta, learned advocate for the appellant and Mr. Tushar L. Sheth, learned advocate for the original claimants. Though served, no one appears for the other parties. I have also perused the original record and proceedings.