THE NEW INDIA ASSURANCE COMPANY LTD. Vs. SUSHILABEN CHAMANBHAI PATEL(DESAI)(HEIR OF DECD. YOGESHBHAI CHAMANBHAI PATEL(DESAI))

JUDGEMENT

(1.) Heard Mr. Palak H. Thakkar, learned advocate for the appellant and Mr. Saurabh G. Amin, learned advocate for respondent no.1. Though served, no one appears for respondent no.2.

(2.) By this appeal under section 173 of the Motor Vehicles Act, 1988, the appellant-Insurance Company has challenged the judgment and award dated 16/11/2017 passed by the Motor Accident Claims Tribunal (Auxiliary), Dhrangadhra in Motor Accident Claims Petition No.16 of 2010.

(3.) Learned advocate for the appellant has produced on record, for perusal, the relevant evidence which was tendered before the Tribunal.