ORIENTAL INSURANCE COMPANY LTD Vs. BISMILLAKHAN MAHEBUBKHAN PATHAN

JUDGEMENT

(1.) Heard learned advocate Mr.Shelat for the appellant and Mr.Dave and Mr.Hakim, learned advocates for the concerned respondent/s. Perused the record as well as R & P.

(2.) The appellant herein is original opponent No.3 being insurer of offending vehicle in question whereas respondent No.1 is original injured claimant and respondent Nos.2 and 3 are respectively driver, and owner of the vehicle insured by the appellant.

(3.) The appellant insurance company has challenged the award dated 9.10.2015 in Motor Accident Claims Petition No.236 of 2013 by the Motor Accident Claims Tribunal, Narmada @ Rajpipla. By such judgment and award, the tribunal has directed the appellant insurance company to pay the amount of Rs. 15,25,000/- towards compensation to the respondent No.1 injured claimant for the injuries sustained by him in a vehicular accident.