BRANCH MANAGER UNITED INDIA INSURANCE CO. LTD. SOLAPUR THROUGH THE BRANCH MANAGER BIJAPUR BRANCH REPRESENTED BY ITS DIVISIONAL MANAGER BIJAPUR Vs. BANDENAWAZ S/O RAJEBHAI MULLA, DIST. SOLAPUR

JUDGEMENT

(1.) THERE is a delay of 42 days in filing the appeal. Misc. Cvl. 52594/2011 is filed for condonation of the delay. However, in the interest of justice, I have heard the learned counsel for the appellant on the merits of the appeal and perused the impugned judgment. This appeal by the United India Insurance Co. Ltd. is directed against the judgment and award dated 03.12.2010 passed by the Motor Accidents Claims Tribunal & Fast Track Court -I/II, Bijapur, in MVC No. 1068/2006. By the impugned judgment, the Tribunal has awarded a compensation 1,80,000/ - to respondent nos. 1 & 2/claimants with interest @ 6% p.a. for the death of one Tanveer in a motor vehicle accident that occurred on 21.09.2004 involving a Maruti Car bearing No. MH -03 -H -2044.

(2.) THE sole contention urged by the learned counsel for the appellant -Insurance Company is that the aforesaid vehicle was not involved in the accident at all.

(3.) IN view of dismissal of the appeal, Misc. Cvl. 152594/2011 filed for condonation of the delay and Misc. Cvl. 152595/2011 filed for interim stay also stand dismissed.