NATIONAL INSURANCE COMPANY Vs. RAMRAJSINH BHAGWANSINH ZALA

JUDGEMENT

(1.) This First Appeal is at the instance of an Insurance Company and is directed against an award dated 5th November 2001 passed by the Motor Accident Claims Tribunal [Aux.I], Kachchh, at Bhuj, in MACP No. 193 of 1994 thereby allowing the claim-petition and awarding a sum of Rs.8,95,000/- with interest at the rate of 9% per annum from the date of filing of the claim-petition till the deposit or realization with proportionate costs thereon.

(2.) Being dissatisfied, the Insurance Company has come up with the present appeal.

(3.) There is no dispute that on the date of the accident, the victim was travelling in a Matador van bearing registration No. GJ.3.T.9537 in the course of his employment in Gujarat Electricity Board, with which, a truck bearing registration No. GJ.3.T.906 coming from the opposite direction, collided, as a result, he was seriously injured.