SANDEEP MEHTA - (1.) Heard.
(2.) By way of the instant writ petition, the petitioner Insurance Company has approached this court for challenging the order dated 04.01.2016 passed by the Motor Accident Claims Tribunal, Chittorgarh in Execution Case No.13/2015.
(3.) The facts in brief are that the respondents herein filed a Claim Case in the Motor Accident Claims Tribunal, Chittorgarh, which was registered as Motor Accident Claim Case No.2/2002. The claim was partly accepted and the following award was passed in favour of the claimants :- ...[VERNACULAR TEXT OMITTED]...;