NATIONAL INSURANCE COMPANY LIMITED Vs. ABIDALI ABDULLA CHENGALA

JUDGEMENT

(1.) Heard Mr. U.R. Timble, learned counsel for the Appellant-Insurance Company, and Mr. S.S. Kakodkar learned counsel for Respondent No. 1-Claimant.

(2.) The challenge in this appeal is to the judgment and award dtd. 11/6/2014 made by the Presiding Officer, Motor Accident Claims Tribunal (Tribunal), the operative portion of which reads as follows:-

(3.) Mr. Timble has raised the following grounds in support of this appeal:-