NATIONAL INSURANCE CO. LTD. Vs. ARCHANA MAHADEV NITNAWARE

JUDGEMENT

(1.) This is an Appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short, 'M.V. Act') filed by the Insurance Company against the Judgment and Award dtd. 19/7/2011 passed by the learned Motor Accident Claims Tribunal, Parbhani (in short, 'the learned Tribunal') in Motor Accident Claim Petition No.270/2004, partly allowing the Claim Petition filed by Respondent Nos.1 to 3 (hereinafter referred to as the 'Claimants') under Sec. 163A of the M.V. Act.

(2.) The facts, in brief, giving rise to the present Appeal are as under:

(3.) Heard both the sides.