NATIONAL INSURANCE CO LTD Vs. YOGESHBHAI RAMANBHAI SHAH

JUDGEMENT

(1.) MR. Harshadray A. Dave, learned advocate for the appellant-respondent seeks permission to withdraw the Cross-objection No. 23 of 2007. Accordingly Cross-objection No. 23 of 2007 stands disposed of as withdrawn before effective hearing.

(2.) THIS above First Appeal No. 1295 of 2004, at the instance of National Insurance co. Ltd. , is directed against the judgment and award dated 13. 1. 2004 passed by the motor Accidents Claims Tribunal, Kheda at Nadiad in Motor Accident Claim petition No. 1158 of 1994, whereby the said claim petition was partly allowed and the claims Tribunal has awarded a sum of rs. 1,14,75,000 to the original claimants with running interest at the rate of 9 per cent per annum from the date of claim petition till realisation.

(3.) THE respondent Nos. 1 to 3 are the original claimants (hereinafter referred to as 'the original claimants') and the present appellant is the original respondent No. 3 in the aforesaid claim petition.