NATIONAL INSURANCE CO LTD Vs. MOHAMMED AYUB

JUDGEMENT

(1.) The insurer/ appellant feeling aggrieved by the award dated 7.11.1994 passed by the Motor Accidents Claims Tribunal, Shivpuri in the proceedings under section 110-A of the Motor Vehicles Act, 1939 (old Act) has approached this court by means of this appeal seeking redress praying for the setting aside of the same and the dismissal of the claim petition. The present appeal had been presented in this court on 13.2.95.

(2.) We have .heard the learned counsel for the appellant as well as the learned counsel representing the contesting respondents.

(3.) Taking into consideration the nature of the controversy involved in all these appeals, they had been heard together and are being disposed of by a common order.