ORIENTAL INSURANCE CO LTD Vs. DAYAWATI

JUDGEMENT

(1.) The present Appeal has been filed under Section 173 of the Motor Vehicles Act, 1988, against the Judgment and Order/ Award dated 23.02.2010 passed by the Motor Accidents Claims Tribunal, Meerut in Motor Accident Claim Case No. 621 of 2004 filed by the claimant-respondent no. 1 for compensation on account of damage to the property of the claimant-respondent no.1 (namely, the Building belonging to the claimant-respondent no.1 in which the garage of M/s Mohan Car Care Service Center was situated).

(2.) It may be mentioned that two connected Motor Accident Claim Cases, namely, Motor Accident Claim Case No. 619 of 2004 and Motor Accident Claim Case No. 620 of 2004 were also decided by the said Award.

(3.) Motor Accident Claim Case No. 619 of 2004 pertained to the claim for compensation on account of the damage to the property of M/s Mohan Car Care Center (namely, the Plant, Machinery, Tools and other accessories used in the garage of the said M/s Mohan Car Care Center for repair, maintenance and service of Motor Vehicles in the garage of the said M/s Mohan Car Care Center) while Motor Accident Claim Case No. 620 of 2004 pertained to the claim for compensation on account of the damage to the car of M/s Mohan Car Care Center.