ORIENTAL INSURANCE COMPANY LTD Vs. POONAM RITESH MAJMUDAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the common judgment and award dated 23.10.2012 passed by the Motor Accident Claims Tribunal (Aux.), Bharuch in Motor Accident Claim Petition no.636 of 2008, the insurance Company has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for the sake of brevity).

(2.) Following facts emerge from the record of the appeal:-?

(3.) Heard Mr. R.P. Raval, learned advocate for the appellant - insurance Company, Mr. M.T.M. Hakim, learned advocate for respondents no.1 to 4 - original claimants and Mr. K.M. Patel, learned Senior Advocate assisted by Mr. Varun K. Patel, learned advocate for respondents no.5 and 6.