NATIONAL INSURANCE CO.LTD. Vs. JAYANTIBHAI NAGABHAI THAKOR

JUDGEMENT

(1.) Present appellant - insurance company, being dissatisfied with the judgment and award dated 19.12.2005 passed by the learned Motor Accident Claims Tribunal, (Aux.), Patan (for brevity, the Tribunal) in Motor Accident Claim Petition No. 5295 of 2002 (Old No. 476 of 1993) (for brevity, the claim petition) has challenged the said judgment and award to the extent of Rs.1,60,000/- only.

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

(3.) Heard, learned counsel Mr. Palak Thakkar for the appellant - insurance company and learned counsel Mr. S. B. Tolia for the respondent No. 1. No argument was advanced by rest of the respondents.