ORIENTAL INSURANCE CO. Vs. VRUSHALI

JUDGEMENT

(1.) This appeal as well as cross objection are arising out of judgment and award dtd. 5/8/2020 passed by the learned V Addl. District Judge and Member, Addl. MACT, Belagavi (for short, 'Tribunal'), in MVC No.2268/2016, whereby the Tribunal granted a total compensation of Rs.1,30,90,615.00 with interest at the rate of 6% per annum from the date of petition till realization and directed the respondent/Insurer to pay compensation at the first instance and then recover the same from the owner of the offending Lorry.

(2.) MFA No.100297/2021 is filed by the Insurance Company challenging the judgment and award on the ground of negligence as well as quantum of compensation, whereas, MFA Crob No.100025/2023 is filed by the claimants seeking enhancement of compensation awarded by the Tribunal.

(3.) For the sake of convenience, the parties are referred to as per their rankings before the Tribunal.