ORIENTAL INSURANCE CO LTD Vs. RAM CHANDER

JUDGEMENT

(1.) The present appeal is filed against the judgment and award dated 08.01.2010 passed by the learned Motor Accident Claims Tribunal, Delhi in Suit No. 29-A/2003, whereby the Appellant - Insurance Company was held liable to pay to the claimants (the Respondents No. 1 and 2 herein) a sum of 4,36,800/- with interest at the rate of 7.5% per annum, if any, from the date of filing of the petition till the date of its realization.

(2.) Notice issued to the Respondents No. 1 and 2, who are the claimants, and the Respondent No. 3, who is the owner of the offending vehicle, is served. The counsel for the Respondent No. 3 has entered appearance, while the claimants are unrepresented.

(3.) With the consent of the parties, the matter is admitted and taken up for final hearing at this stage.