NATIONAL INSURANCE CO.LTD Vs. NILESH SURESH BHANDARI

JUDGEMENT

(1.) The present Appeal is filed by the National Insurance Company Ltd, assailing the judgment passed by the Member, MACT, Baramati in MACP No. 250 of 2000 dtd. 6/1/2020.

(2.) Heard the learned counsel Shri Rahul Mehta i/b KMC Legal Venture for the appellant and Ms. Nandini Chittal for the respondent claimant. Since the Appeal is sought to be argued finally by the appellant and respondent, with the necessary compilation of documents being placed on record, I have proceeded to decide the Appeal finally, since the counsel for the Insurance Company on 23/11/2021, made it clear that the Appeal has been filed by the Insurance Company only on the quantum of compensation awarded.

(3.) The claim petition came to be filed by the respondent/claimant in the wake of an accident which took place on 29/6/2005, when he was riding a motor cycle on Baramati-Patas road within the area of village Karadewadi, when he was hit by a truck MH-14-V-4918, coming from the opposite side. Since the offending vehicle coming from the opposite direction hit him, and proceeded to the Eastern side, he fell from the motor cycle along with the pillion rider and sustained severe bodily injuries.