BHARTI AXA GENERAL INSURANCE CO LTD. Vs. IRABATI

JUDGEMENT

(1.) No one appeared for the appellant/Insurance Company as also for respondent no.5 i.e., registered owner/insurer of the vehicle in question, when the matter was called.

(2.) Learned counsel appearing for the respondent nos.1 to 4/claimants has invited the attention of this Court to order dtd. 13/11/2013 passed by this Court whereby 50% of the amount awarded to the respondents/claimants has been ordered to be released out of the total compensation of Rs.7,13,960.00 along with interest at the rate of 12% per annum from the date of accident till the date of realization. He further pointed out that in terms of the order dtd. 20/3/2018, this Court had observed that the present appeal is confined to the appellant/Insurance Company seeking recovery rights against the respondent no.5 who is the insured/employer/registered owner of the vehicle in question.

(3.) Having heard the learned counsel for the respondents/claimants and on perusal of the record, this Court proceeds to decide the present appeal.