BRANCH MANAGER THE DIVISIONAL MANAGER ORIENTAL INSURANCE COMPANY LTD Vs. POORNIMA M S W/O LATE PRUTHVIRAJ M

JUDGEMENT

(1.) Heard Sri A N Krishnaswamy, learned counsel for the appellant, Sri Prithvi Raj B N, learned counsel who is representing respondent Nos.1 and 2 as well as Smt Bharathi who is representing Sri Venkatesh R Bhagat, learned counsel on record for respondent No 4.

(2.) Assailing and disputing the findings given by the Motor Accident Claims Tribunal, Hunsur through orders in MVC No.7/2020 dtd. 11/2/2021 by which liability is fastened upon the appellant herein to pay compensation to the claimants i.e., respondent Nos.1, 2, 4 and 5 herein, present appeal is preferred. The appellant is the Insurance Company.

(3.) The Tribunal through the impugned order awarded a sum of Rs.40,78,310.00 as compensation in favour of the claimants fastening the liability upon the owner and insurance company of the lorry bearing Reg. No. KA-09-D-1497 and directed them to pay the amount awarded.