NEW INDIA ASSURANCE CO Vs. MITA CHETANBHAI MEHTA

JUDGEMENT

(1.) Feeling aggrieved by and dissatisfied with the common judgment and award dated 27.11.2013 passed by learned Motor Accident Claims Tribunal (Main), Ahmedabad, (hereinafter referred to as "the Tribunal" for short), in Motor Accident Claim Petition Nos.790 and 791 of 2005, the appellant - Insurance Company preferred present appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act" for short);

(2.) As both these appeals arising out of the same accident, same were heard together and are disposed of by this common judgment.

(3.) Heard Mr.H.G.Mazmudar, learned counsel for the appellant and Mr.Saurabh Amin, learned counsel for respondent Nos.1 to 3 - Original claimants.