ORIENTAL INSURANCE CO. LTD. Vs. BUDHIYARINBAI SIDAR

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short MV Act) has been filed by the appellant / insurance company, being aggrieved by the award dtd. 2/12/2016 passed in Claim Case No. 15/2016 by the 1th Additional Motor Accident Claims Tribunal, Sakti District Janjgir ' Champa, (CG).

(2.) The respondent Nos. 1 to 6 / claimants have filed cross objection under Order 41 Rule 22 of the Civil Procedure Code, 1908. It shall be decided along with this appeal.

(3.) Facts of the case in brief is that the respondent Nos. 1 to 6 / claimants have filed an application under Sec. 166 of the M.V. Act claiming compensation to the tune of Rs.45,00,000.00 on account of death of deceased Teklal Sidar in an accident that took place on 25/1/2016 by rash and negligent driving of the offending vehicle Bus bearing registration No. CG 11 DB ' 0130 driven by respondent No. 7 / driver, owned by respondent No. 8 / owner and insured with the appellant / insurance company.