ORIENTAL INSURANCE Vs. ASHWINKUMAR P. UPADHYAY

JUDGEMENT

(1.) The present appellant, being aggrieved and dissatisfied with the judgment and decree dated 12th December, 2006 passed by the learned Motor Accident Claims Tribunal, Fast Track Court No.5, Kachchh at Bhuj in Motor Accident Claim Petition Nos.302 of 1992, 390 of 1992 and 391 of 1992, has preferred these appeals under Section 173 of the Motor Vehicles Act, 1988.

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

(3.) Heard. Mr.Maulik J. Shelat, learned counsel for the appellant in all these three appeals, Mr.Hiren M. Modi, learned counsel for the original claimant in First Appeal No.3378 of 2007; learned counsel Mr. Vishal Mehta for Mr. Mehul S. Shah, learned counsel for the original claimant in First Appeal No.3379 of 2007; learned counsel Mr. Vishal Mehta for Mr. Mehul S. Shah, learned counsel for the original claimant in First Appeal No.3380 of 2007.