LACHHMAN SINGH Vs. KAVITA DEVI

JUDGEMENT

(1.) The contest in the present appeal is between the appellant/registered owner of the offending vehicle and respondent No.4/The Oriental Insurance Company Limited, which got the offending vehicle insured for third party risks. The service of notice on the instant appeal to the claimants i.e., respondents No. 1 to 3 has been dispensed with.

(2.) The appellant is assailing the impugned judgment-cum-award dtd. 2/4/2018 passed by learned Presiding Officer, Motor Accident Claims Tribunal, (South-East), Saket Courts, New Delhi [MACT], whereby the claim for compensation filed by the claimants under Sec. 140 read with Sec. 166 of the Motor Vehicles Act, 1988 [The Act], was allowed and a total compensation in the sum of Rs.19,58,005.00 with interest @ 9% p.a. has been awarded from the date of filing of the claim petition, which is 2/2/2017, till its realization.

(3.) The grievance of the appellant/registered owner is that the offending vehicle i.e., TATA 407 bearing Registration No. DL 1LW 4294, had a valid permit to ply in Greater Noida, but learned Tribunal has given the rights to respondent No.4/Insurance Company to recover the amount of compensation that is paid to the claimants/respondents No. 1 to 3.