ORIENTAL INSURANCE CO LTD Vs. SAVJIBHAI AJABHAI PATEL

JUDGEMENT

(1.) THIS appeal is at the instance of Oriental Insurance Co. Ltd., the insurer of the offending vehicle, and is directed against an award dated 30th September 2004 passed by the Motor Accident Claims Tribunal (Aux.), 6th Fast Track Court, Banaskantha at Palanpur in MAC Petition No.125 of 1989 thereby awarding a sum of Rs.51,000/ - as compensation for the injury suffered by the claimant with interest at the rate of 9% per annum from the date of filing of the application till realisation.

(2.) BEING dissatisfied, the insurer of the offending vehicle has come up with the present appeal.

(3.) MR Mehta, the learned advocate appearing on behalf of the appellant has criticised the award passed by the Tribunal on the ground that although his client had taken a pure question of law requiring no investigation of fact, the Tribunal below refused to go into that question.