SATISH KUMAR Vs. ABDUL HAMID & ORS.

JUDGEMENT

(1.) ISSUE notice. Mr. Pankaj Seth accepts notice on behalf of Respondent No.3. There is no breach of the policy condition; therefore, service of other Respondents is dispensed with.

(2.) BY impugned judgment a compensation of Rs. 1,33,195/ - was awarded in favour of the Appellant for having suffered injuries in a motor accident on 11.09.2006.

(3.) THE case is remanded back to the Motor Accident Claims Tribunal for deciding the case in accordance with law. The Claims Tribunal shall be at liberty to reappraise the evidence afresh even on the quantum of compensation. The Appeal is allowed in above terms. Parties are directed to appear before the Claims Tribunal on 14.05.2012. If the compensation has been withdrawn by the Appellant, it shall be deposited with the Claims Tribunal for refund to the Respondent/Insurance Company