UNITED INDIA INSURANCE CO LTD Vs. MARYANUSH KUJURE

JUDGEMENT

(1.) THIS is insurer's appeal against the award dated 29.04.2010 passed by IIIrd Additional Motor Accident Claims Tribunal (FTC), Raigarh (for short 'the Tribunal') in claim case No. 109/08.

(2.) AS against compensation of Rs. 14,46,296/- claimed by claimant/respondent No. 1 herein by filing application before the Tribunal under Section 166 of the Motor Vehicles Act, 1988 (for short 'the MV Act') for the injuries sustained by him in the motor accident on 15.12.2007, the Tribunal has awarded a total sum of Rs. 1,17,105/- along with interest @ 6 percent per annum from the date of application till its actual payment holding the respondent/driver and owner liable for its payment and exonerated the insurance company from its liability to pay compensation.

(3.) I have heard the counsel appearing for the parties and perused the award impugned as well as record of the Tribunal.