ORIENTAL INSURANCE COMPANY LIMITED Vs. SITA KUNWAR

JUDGEMENT

(1.) Impugning the legality, validity and correctness of the order dated 8-10-2004 pased by the First Additional Motor Accidents Claims Tribunal, Surajpur, in Motor Accident Claim Case No. 52/2001, the Insurer/petitioner has filed the instant writ petition stating that the order passed by the Claims Tribunal is not in accordance with law.

(2.) Imperative facts necessary to Judge the correctness of the impugned order states as under :-

(3.) The petitioner/insurer by filing this writ petition has questioned the impugned order stating inter alia that the pettioner company has only complied with the provisions contained in Section 194-A(3)(ix) of the Act, 1961 and therefore, the order passed by the Claims Tribunal directing the petitioner Company to make the payment of the said amount to the decree-holder/claimants is bad and unsustainable in law. The respondents have neither appeared nor filed their return though served.