ORIENTAL INSURANCE COMPANY LTD Vs. GABHRUBHAI

JUDGEMENT

(1.) This appeal is filed by the appellant-insurer, under Sec. 173 of the Motor Vehicles Act, 1988, challenging the judgment and award passed by the Motor Accident Claims Tribunal.

(2.) At the outset, it deserves to be noted that the challenge made by the insurer in this appeal is less than Rs.1,00,000.00 or is restricted to the amount less than Rs.1,00,000.00.

(3.) I have heard the learned advocates appearing for the parties. Learned advocate appearing for the appellant - Insurer fairly submitted that in view of the fact that the amount involved in this appeal is less than Rs.1,00,000.00, this appeal may be disposed of, in accordance with law.