NEW INDIA ASSURANCE CO LTD Vs. NILDEEP CHAMANLAL

JUDGEMENT

(1.) HEARD learned Advocate Mr. H. M. Thakker for appellant -Insurance Company.

(2.) IN present appeals, appellant -Insurance Company has challenged common award passed by M.A.C. Tribunal (Main), Rajkot, Exh. 154, decided on 16 -1 -2009, wherein Claims Tribunal has awarded compensation in favour of respondents -claimants.

(3.) LEARNED Advocate Mr. Thakker has raised only one contention before this Court about finding given by Claims Tribunal in respect to negligence of both drivers. The accident occurred on 16 -1 -1994 between Metador No. GJO -7752 and Tanker No. GTP 6926. Present appellant is the Insurance Company of Tanker and Oriental Insurance Company Ltd. is the Insurance Company of Metador.