ICICI LOMBARD, GENERAL INSURANCE COMPANY LIMITED Vs. PRAMESH RATRE, S/O MANOHAR LAL RATRE; DINESH KUMAR BANJARE S/O RAMADHAR BANJARE; KHUSHAL BHOSLE W/O RAGHUPURI RAO

JUDGEMENT

(1.) Being aggrieved with the award dated 30.01.2014 passed in M.A.C.C. No. 32 of 2013 by the Additional Motor Accident Claims Tribunal (FTC), Bilaspur (C.G.), the Appellant/Insurance Company has preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 challenging the liability fastened upon it.

(2.) Facts of the case, in brief, are that on 22.10.2012 when Claimant was coming from Ratanpur to Bilaspur sitting as passenger in the offending vehicleTata-Magic bearing registration No. CG-10/F/9860, Respondent No.2 Dinesh Banjare, driver of the offending vehicle, driving the said vehicle in a rash and negligent manner dashed the said vehicle against a tree, as a result thereof Claimant sustained grievous injuries.

(3.) The learned Tribunal, in the impugned award, has awarded a compensation of Rs.58,000 in favour of the Claimant with interest @ 6% per annum from the date of filing of the application till realization and fastened the liability upon the Appellant/Insurance Company along with driver and owner/Respondents 2 & 3 jointly and severally to pay compensation.