ORIENTAL INSURANCE COMPANY LTD. Vs. BABUBHAI DEVABHAI BUDADIYA

JUDGEMENT

(1.) This appeal has been filed by the 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 challenge made by the insurer in this appeal is less than Rs.1,00,000.00 or restricted to less than Rs.1,00,000.00.

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