NATIONAL INSURANCE CO. Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) The First Appeals under Sec. 173 of Motor Vehicles Act, 1988, is preferred by the appellant - Insurance Company being aggrieved and dissatisfied with the judgment and award dtd. 30/3/2013 passed by the Motor Accident Claims Tribunal, Ahmedabad in Motor Accident Claim Petition No.473 of 2010, and MACP No.306 of 2012.

(2.) In both the appeals, Cross Objections are filed by the claimants for enhancement of compensation.

(3.) The appeals of Insurance Company is filed on the ground of fastening full negligence on driver of trailer and exonerating driver of maruti van from calculating negligence. Cross Objections are filed by original claimants for enhancement in the amount of compensation.