ORIENTAL INSURANCE CO.LTD Vs. BHIKHABHAI BHAGWANBHAI

JUDGEMENT

(1.) FIRST Appeal Nos.3649 and 2640 of 2003 have been filed by the original opponent No.3 -Oriental Insurance Company Ltd. under Sec.173 of the Motor Vehicles Act, 1988 being aggrieved and dissatisfied with the common judgment and award dated 26 -5 -2003 passed by the Motor Accidents Claims Tribunal(Main), Amreli at Amreli in MACP Nos.98 of 2000 and 99 of 2000.

(2.) I have heard learned advocates, Mr.Sunil Parikh for Mr.Rajni H.Mehta for the appellant -Insurance Company and Mr.Ashish M.Dagli for the original claimants.

(3.) IT is however submitted by learned advocate for the original claimants that after discussing oral as well as documentary evidence on record, impugned common judgment and award has been rendered by the Tribunal by detailed reasons and hence, same may not be interfered with with by this Court in these appeals. He has also relied on the decision of the Hon'ble Supreme Court in Swaran Singh (supra).