M/S. ORIENTAL INSURANCE COMPANY LIMITED Vs. HANUMAYYA

JUDGEMENT

(1.) THIS appeal by the insurer is directed against the judgment and award dated 15.02.2008 passed by the XVIII Additional Judge, Court of Small Causes and Member MACT, Bangalore (SCCH-4), in MVC No.7180/2006, insofar as it relates to fastening the liability to satisfy the award on it.

(2.) RESPONDENT No.1 herein by name Hanumayya filed claim petition under Section 166 of the Motor Vehicles Act (for short, M.V. Act), seeking compensation for the personal injuries sustained by him in the motor vehicle accident that occurred at about 8.30 pm. on 06.10.2006.

(3.) RESPONDENT No.2 herein, who is the owner of the lorry arraigned as Respondent No.1 before the Tribunal, though served with the notice of the claim petition, remained absent and he was placed ex-parte, thereby he did not contest the petition.