ORIENTAL INSURANCE CO LTD Vs. ASHA KALRA

JUDGEMENT

(1.) The Appellant Oriental Insurance Company Limited is aggrieved by an order dated 04.05.2012 passed by the Motor Accident Claims Tribunal (the Claims Tribunal) directing personal presence of the Nodal Officer and issuing Show Cause Notice to him for not complying with the direction of the Claims Tribunal.

(2.) Asha Kalra (Smt.) suffered injuries in a motor vehicle accident which occurred on 15.10.2011 resulting into registration of a criminal case being FIR No.162/2011 under Section 279/337 IPC, Police Station K.N. Katju Marg, New Delhi. The Investigating Officer (IO) filed Accident Information Report (AIR) No.28898 under Rule 150 (1) and (2) of the Central Motor Vehicles Rule. In addition to the now AIR(a) Detailed Accident Report (DAR) is being filed by the IO in pursuance of the Claims Tribunal Agreed Procedure laid down by a learned Single Judge of this Court and agreed to be followed by the Delhi Police and the Insurance Companies initially for a period of six months and now till further orders.

(3.) In pursuance of the DAR, an offer of Rs. 2,50,000/- towards payment of compensation in full and final settlement was made by the Appellant Insurance Company which was accepted by the First Respondent on 05.03.2012 and the Claim Petition was disposed of as settled.