NATIONAL INSURANCE CO LTD Vs. MOHNA MESHRAM

JUDGEMENT

(1.) THE Appellant National Insurance Company Limited impugns a judgment dated 17.02.2011 and a subsequent order dated

(2.) 06.2011 passed by the Motor Accident Claims Tribunal (the Claims Tribunal). 2. It is urged that one Charu Dutt suffered injuries in a motor vehicle accident which occurred on 21.10.2002 with the offending vehicle, a DTC bus No.DL-1PA-3350 while he was travelling on his two wheeler No.DL-2SAB-1158. It was further alleged that the said Charu Dutt died during the pendency of the proceedings before the Claims Tribunal and his mother was substituted in his place.

(3.) MAJOR compensation awarded to the First Respondent is on account of the treatment purported to have been received at Shatayu Nature Care Hospital & Yoga Centre, Dhantoli, Wardha Road, Nagpur. (There is a dispute with regard to the exact name of the hospital as no such hospital is alleged to be in existence in Nagpur).