ORIENTAL INSURANCE CO LTD Vs. NADIRAM

JUDGEMENT

(1.) Invoking the appellate jurisdiction of this court under section 173 of the Motor Vehicles Act, 1988 (to be referred to as 'the M.V. Act'), appellant Oriental Insurance Co. Ltd. has filed this appeal questioning the legality and validity of the impugned award dated 17.3.2009 passed by the Motor Accidents Claims Tribunal, Kanker, District Uttar Bastar, Chhattisgarh in Claim Case No. 61 of 2008, by which claimants' application has been partly allowed and the appellant insurance company has been directed to indemnify the amount under impugned award.

(2.) Brief facts in nutshell necessary for adjudication of this appeal are as under:

(3.) I have heard learned counsel appearing for the parties and perused the award impugned including records of the Claims Tribunal carefully.