NATIONAL INSURANCE CO LTD Vs. PALIBEN SOMABHAI MALI

JUDGEMENT

(1.) The present appellant, who was the original respondent No.2 in Motor Accident Claims Petition No.268 of 1999 preferred by the original claimant - opponent No.1, has challenged the impugned judgment and award dated 20th September, 2007 passed by the Tribunal awarding compensation of Rs.3,27,400/- with interest @ 7.5% p.a. from the date of filing of the claim petition till the date of realization. The appellant has challenged the impugned award before this Court by filing this appeal under Section 173 of the Motor Vehicles Act, 1988.

(2.) Short facts of the present case may be summarized as under:

(3.) Heard Mr.Dakshesh Mehta, learned counsel for the appellant, Mr.Harshdray A. Dave, learned counsel for the respondent No.1 - original applicant, Mr.Hiren M. Modi, learned counsel for the respondent No.2.