NATIONAL INSURANCE COMPANY Vs. SAVITA MUKESH VAGHARI

JUDGEMENT

(1.) RULE . The learned advocate for the respondents will waive the service of Rule.

(2.) NATIONAL Insurance Company, petitioner has filed this petition with a prayer that this Court may be pleased to issue writ for quashing and setting aside the order dated 7/1/2005 passed by the learned Judge of the Motor Accident Claims Tribunal, Gandhidham below Exh.18 in M.A.C.P. No. 236 of 2004. The learned Judge by his impugned order held that:

(3.) THE facts giving rise to this petition are as under: