ORIENTAL INSURANCE COMPANY LIMITED Vs. MAREESWARAN

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been preferred against the award passed in M.C.O.P.No.254 of 2012, dated 02.12.2014 on the file of the Motor Accidents Claims Tribunal Cum Subordinate Judge, Valliyoor.

(2.) The Appellant/insurer, who was made liable along with the owner of a Motorcycle to pay a compensation of Rs.1,51,500/- with interest at 7.5% per annum, to the claimant, who suffered injuries, consequent to an accident occurred on 30.07.2012 involving the Motor Cycle bearing registration No.TN 02 AL 4546, questioning the liability mulcted on it, more particularly, the application of 'doctrine of pay and recovery.

(3.) Admittedly, the appellant has not challenged the finding of the tribunal that the Motor-cyclist was responsible for the accident.