DAYAWANTI Vs. LALA

JUDGEMENT

(1.) THESE two appeals MAC APP.621/2010 and 853/2010 arise out of a common judgment dated 02.07.2012 passed by the Motor Accident Claims Tribunal whereby a compensation of `17,94,368/- was awarded in case of the Claimants who are Appellants in MAC APP.621/2010.

(2.) IN MAC APP. 621/2010 the Appellants' (hereinafter referred to as Claimants) contention is that it is difficult to recover the award amount of compensation from the owner of the offending vehicle. It is averred that the Respondent/Oriental INsurance Company should be first asked to pay the awarded compensation and to recover the same from the owner of the vehicle i.e Respondent No.2 in this Appeal.

(3.) FIRST of all, let me deal with the factual position.