ORIENTAL INSURANCE COMPANY LTD Vs. DHURPUTA AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) This is an insurer's appeal questioning the liability only.

(3.) By way of this appeal under Section 173 of the Motor Vehicles Act, 1988 (for short the Act'), the appellant-Insurance Company has impugned the award dated 23-09.2008 passed by the learned Motor Accident Claims Tribunal, Bastar at Jagdalpur (C.G.) (For short 'the Tribunal') in Claim Case No.110/2007 allowing the claim application of the claimants, awarding a compensation of Rs.4,32.000/- to the claimants and fastening liability on the appellant- Insurance Company to first satisfy the award and there after recover the same from owner of the vehicle.