ORIENTAL INSRUANCE COMPANY LTD. Vs. KANAIYALAL GAGUMAL SADHVANI

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 11.9.2017 rendered by MAC Tribunal (Aux.), Vadodara in MACP no.730 of 2012.

(2.) At the outset, it deserves to be noted that the present appeal is relating to only the quantum aspect and the original claimants are represented by learned advocate Mr. Hiren Modi. It is pointed out jointly by Mr. Rathin P. Raval, learned advocate for the appellant as well as Mr. Hiren Modi, learned advocate for respondents no.1 to 3 - original claimants that there is a broad consensus between the insurance Company and the original claimants and hence, the matter be taken up for final disposal even in absence of respondent no.4 - driver of the offending vehicle.

(3.) With the consent of the learned advocates appearing for the respective parties, the matter is therefore taken up for for final disposal forthwith.