ORIENTAL INSURANCE CO LTD Vs. MEENABEN HASMUKHBHAI AMIN

JUDGEMENT

(1.) THIS appeal under section 173 of the Motor Vehicles Act is at the instance of the Insurance Company and is directed against an award dated 26th July 2004, passed by the Motor Accident Claims Tribunal [Main], Vadodara in M.A.C.P. No. 1089 of 1997, thereby awarding a sum of Rs. 15,51,250/ - with interest at the rate of 12% per annum from the date of filing of the petition till 31st December 1999 and thereafter at the rate of 9% per annum till realization. By the said award, the owner, driver and the Insurance Company were found to be jointly and severally liable to pay the said amount.

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

(3.) AS indicated earlier, being aggrieved with the award passed by the Tribunal below, the Insurance Company has come with the present appeal.