The National Insurance Company ... vs Rasiklal Popatlal Shah
2021 Latest Caselaw 5565 Guj

     C/FA/1278/2021                                ORDER DATED: 07/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/FIRST APPEAL NO. 1278 of 2021

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              THE NATIONAL INSURANCE COMPANY LIMITED
                               Versus
                      RASIKLAL POPATLAL SHAH
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Appearance:
MR MAULIK J SHELAT(2500) for the Appellant(s) No. 1
for the Defendant(s) No. 1,2,3
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI

                             Date : 07/06/2021

                       ORAL ORDER

(PER : HONOURABLE MS. JUSTICE VAIBHAVI D. NANAVATI)

Heard Mr. Maulik Shelat, the learned counsel appearing for the appellant - Insurance Company.

The present first appeal is at the instance of the appellant - Insurance Company challenging the judgment and award dated 11.09.2020 passed by the Motor Accident Claim Tribunal (Aux.), Ahmedabad in the MACP No.15 of 2010, in which, the Tribunal has directed to pay compensation to the tune of Rs.16,49,088/­ with interest at the rate of 9% per annum from the date of application till its realization by holding jointly and severally liable to the appellant nos.1 and 2.

Mr. Maulik Shelat, the learned counsel stated that the appellant - Insurance Company has challenged the award to the extent of

C/FA/1278/2021 ORDER DATED: 07/06/2021

Rs.15,00,000/­ and the court fee has also been paid accordingly.

Admit.

(J. B. PARDIWALA, J)

(VAIBHAVI D. NANAVATI,J) A. B. VAGHELA