ORIENTAL INSURANCE COMP LTD Vs. MEENA KANAUJIYA

JUDGEMENT

(1.) THIS First Appeal from Order under section 173 of the Motor Vehicles Act, 1988 (For short "M.V.Act") is directed against the judgment and award dated 28.7.2011 passed by the Motor Accident Claims Tribunal/ Special Judge (Ayurved Scam Matters)/Additional District Jude, Lucknow (hereinafter referred to as the "Tribunal") in Claim Petition No. 258 of 2006 Meena Kanaujia and four others Vs. Uttar Pradesh Transport Corporation (for short "UPSRTC") and another, whereby the award of Rs. 3,43,000/ - with pendente lite and future simple interest at the rate of 6% per annum was passed in favour of the claimants and against the appellant -Oriental Insurance Company.

(2.) DETAIL facts need not necessary to be given in this appeal because the appellant -Oriental Insurance Company disputes its liability on technical ground i.e. for want of permit of the bus in question.

(3.) IN this case quantum of compensation has not been disputed by the appellant.