NATIONAL INSURANCE COMPANY LIMITED Vs. ASHUTOSH BABU

JUDGEMENT

(1.) The instant appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been filed by the insurer of the offending Maruti Omni Car No.UP-79-F-2054, against the impugned judgment and award dtd. 18/8/2025 passed by the Motor Accident Claims Tribunal, Etawah, in Motor Accident Claim Petition No. 372 of 2016 (Ashutosh vs. Brijendra Singh Sharma and another), whereby, for the injuries sustained in a road accident that occurred on 18/4/2016, a compensation of Rs.82,600.00 along with interest at the rate of 7% per annum has been awarded to the claimant, which has been ordered to be indemnified by the insurer of the above offending vehicle.

(2.) Learned counsel for the appellant-Insurance Company submitted that in the FIR registered regarding the accident the number of the offending vehicle was disclosed as UP-78-CD-0744, which makes the accident doubtful.

(3.) Learned counsel submitted that it is apparent that the claimant has subsequently altered the registration number of the offending vehicle as UP- 79-F-2054, which was contrary to the recitals of FIR, as such, the Tribunal should have rejected the claim petition, but the Tribunal has held otherwise. With these submissions, it was prayed that the appeal be admitted for hearing and decided on merits.