UNITED INDIA INSURANCE COMPANY LIMITED Vs. BHARTIBEN NARANBHAI

JUDGEMENT

(1.) Heard learned advocate Mr.Raval for the appellant and learned advocate Mr.Rangras for the concerned Respondent/s. Perused the record.

(2.) The appellant insurance company is insurer of one of the vehicles involved in the accident whereas, learned advocate Mr.Rangras is representing insurance company of other vehicles involved in the accident and, thereby, rest of the respondents being original claimant as well as driver and owner of both the vehicles involved in the accident have chosen to remain away from these appeals.

(3.) Therefore, the only issue needs to be answered in this appeal is regarding contention of the appellant herein being insurer of truck No.GJ-4T-7975 regarding contributory negligence of the drivers of both the vehicles involved in the accident. The another vehicle was truck No.GJ-4U-543