ORIENTAL INSURANCE COMPANY Vs. MOHD. HASAN RASHID KHAN

JUDGEMENT

(1.) This is an appeal by Insurance Company, questioning the judgment delivered by the Motor Accident Claims Tribunal preferred under Sec. 166 of the Motor Vehicles Act.

(2.) One Pratima who was hit by the motor-cycle bearing No.MH-02- AZ-5038 in road accident on 11/9/2012 died on 12/9/2012. The said motor-cycle was insured with the Appellant.

(3.) The Respondents-claimants were awarded compensation vide impugned judgment dtd. 5/12/2017 which is questioned at the behest of the Insurance Company.