LAWS(GJH)-2019-2-44

ORIENTAL INSRUANCE COMPANY LTD Vs. NARENDRAKUMAR NATHALAL SHAH

Decided On February 14, 2019
Oriental Insruance Company Ltd Appellant
V/S
Narendrakumar Nathalal Shah Respondents

JUDGEMENT

(1.) The present appellant, who is original opponent No.3 before the M.A.C.T., at Idar (Sabarkantha) in M.A.C.P. No.910 of 2007 has preferred this appeal against the impugned judgment and award passed by the Tribunal on 14.6.2017 awarding compensation to the extent of 4,27,580/- to the original claimant.

(2.) Being aggrieved with the impugned judgment and award passed by the Tribunal, the present appeal is preferred under Section 173 of The Motor Vehicles Act, 1988.

(3.) Short facts giving rise to the present appeal are as under:-