ORIENTAL INSURANCE CO. LTD. Vs. BASANT AND ORS.

JUDGEMENT

(1.) THE appeal is for reduction of compensation of Rs. 25,18,246/ - awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondent no. 1 for having suffered injuries in a motor vehicular accident which occurred on 30.12.2010.

(2.) THE compensation awarded by the Claims Tribunal is tabulated hereunder:

(3.) ON appreciation of evidence, the Claims Tribunal found that the accident was caused on account of rash and negligent driving of motorcycle no. DL -8 -SAT -2356 driven by Respondent no. 2 and owned by Respondent no. 3. The Claims Tribunal proceeded to award the compensation as has been extracted in para 2 above.