ROYAL SUNDRAM ALIANCE INSURANCE COMPANY Vs. HEIRS AND LEGAL REPRESENTATIVE OF THE DECEASED NATVARLAL MOHANLAL MAKWANA AND 1 ORS.

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the judgment and award dated 28.04.2017 passed by learned Motor Accident Claims Tribunal (Aux.) and 11th Add1. District Judge, Rajkot, in Motor Accident Claim Petition No. 993/2015, the appellant-Insurance Company preferred present appeal under section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short).

(2.) Heard Mr. Dakshesh Mehta, with Mr. Rushang D. Mehta, learned counsel for the appellant-Insurance Company and Mr. Hemal Shah, learned counsel for respondent Nos. 1.1 to 1.5-original claimants.

(3.) The following noteworthy facts emerge from the record of the appeal:-