ORIENTAL INSURANCE COMPANY LIMITED Vs. AGHAN SINGH NETAM

JUDGEMENT

(1.) Being aggrieved with the award dated 28.09.2012 passed in Claim Case No. 07 of 2011 by the Additional Motor Accident Claims Tribunal, North Bastar, Kanker (C.G.), the Appellant/Insurance Company has preferred this appeal under Section 173 of the Motor Vehicles Act, 1988 challenging the liability fastened upon it.

(2.) Facts of the case, in brief, are that on 09.07.2009 at about 06:00 pm when Claimant was coming to Village Jhaliyamari by bicycle, non-applicant No.1 - Rudra Kumar Sahu, driver of the offending vehicle Jeep bearing registration No. CG-05 - 1605, owned by non-applicant No. 2 and insured with non-applicant No.3, driving the said vehicle in a rash and negligent manner, dashed the Claimant, as a result thereof, he sustained the injuries on his head, knee, mouth, ear and other parts of the body.

(3.) The learned Tribunal, in the impugned award, has awarded a compensation of Rs.58,214/- in favour of the Claimant/Respondent No. 1 with interest @ 7.5% per annum from the date of filing of the application till realization and fastened the liability upon the non-applicants to pay compensation jointly and severally.