NATIONAL INSURANCE CO LTD Vs. FIROZA

JUDGEMENT

(1.) THIS is an appeal under Section 173 of the Motor Vehicles Act, 1988 preferred by the National Insurance Company Ltd. challenging the judgment and award dt. 28-10-1999 passed by the Motor Accident Claims Tribunal (Aux,) Panchmahals at Godhra in M. A. C. Petition no. 858 of 1996.

(2.) BRIEF facts of the case are as follows:

(3.) AFTER appreciating the oral as well as documentary evidence the learned Tribunal while partly allowing the claim petition awarded compensation of Rs. 11,58,000/ - to be paid jointly and severally by the present appellant-original opponent no. 3 and the original opponent no. 2 along with running interest at the rate of 15 per cent per annum from the date of the petition till the amount is deposited in the Tribunal along with proportionate costs to the present respondents-original claimants. Hence, the present appeal.