NATIONAL INSURANCE COMPANY LTD Vs. RASIKLAL PANACHAND MODI

JUDGEMENT

(1.) Heard Mr.Dakshesh Mehta, learned advocate for the appellant and Ms. Ashlesha Patel, learned advocate for the respondent.

(2.) By this appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the "Act"), the appellant insurance company has challenged the judgment and award dated 30.04.2015 passed by the learned Motor Accident Claims Tribunal (Main), Patan in an application under section 163A of the Act.

(3.) The followings facts emerge from the record