ORIENTAL INSURANCE COMPANY Vs. NARENDRABHAI KANTILAL HATT

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the judgment and award dated 14.03.2012 passed by the Motor Accident Claims Tribunal (Main), Surendranagar in MACP No. 107 of 2010, 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.) The following facts emerge from the record of the appeal -

(3.) Heard Mr. Maulik J. Shelat, learned advocate for the appellant and Ms. Amrita Ajmera, learned advocate for the respondents-original claimants.