NATIONAL INSURANCE CO LIMITED Vs. VARSHABEN BHOPABHAI

JUDGEMENT

(1.) RECORD shows that all the respondents are duly served. Ms. Amrita Ajmera, learned advocate appears on behalf of the original claimants. So far as the other respondents are concerned, though served, they have not chosen to remain present personally or through Advocate.

(2.) LEARNED advocates for the respective parties are having the papers and therefore, with their consent, the matter is taken up for final hearing. R and P is also received by the court.

(3.) HEARD the learned advocates for the respective parties. The present appellant -original respondent No.2 of MACP No.307 of 1998, has preferred this appeal against the award passed by the learned Motor Accident Claims Tribunal (Main), Surendranagar. The Tribunal passed the award in two MACPs being MACP No.307/98 and MACP 308/98. So far as MACP 308/98 is concerned, the same has not been challenged by the other side.