ORIENTAL INSURANCE CO.LTD. Vs. SHAH ATULKUMAR BABULAL

JUDGEMENT

(1.) Heard Mr. Rituraj Meena, learned advocate for the appellant, Mr. R.K. Mansuri, learned advocate for respondent no.1 and Mr. G.C. Mazmudar, learned advocate for respondent no.4. Though served, no one appears for other respondents.

(2.) Being aggrieved and dissatisfied by the judgment and award dated 14.09.2012 passed in MACP No.1064/97 by the Motor Accident Claims Tribunal (Aux), Sabarkantha at Himatnagar, the original defendant no.6 has filed this present appeal under section 173 of the Motor Vehicles Act, 1988.

(3.) Following facts emerge from the record of the petition