ORIENTAL INSURANCE CO.LTD. Vs. A.M.CHAUHAN

JUDGEMENT

(1.) The present appellant, who was the original opponent No.3 has preferred this appeal against the impugned judgment and award dated 30th April, 2005 passed by the Motor Accident Claims Tribunal (Aux.) at Surendranagar in Motor Accident Claims Petition No.918 of 1991 awarding compensation to the extent of Rs.2,92,500/- along with interest @ 9% with proportionate costs holding the liability of the opponents from the filing of the application till realization of the amount.

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

(3.) Heard Mr.Maulik J. Shelat, learned Counsel for the appellant Mr.A. M. Chauhan for the respondent No.1 - partyin-person.