ORIENTAL INSURANCE CO. LTD Vs. KARIM KHAN

JUDGEMENT

(1.) Submissions at the bar were heard in detail and today the appeal is listed for final orders.

(2.) The appeal was preferred against the Judgment and Award in Claim Petition No.508 of 2007, dt.9.6.2010 passed by the learned Member, Motor Accident Claims Tribunal, Nagpur whereby compensation was awarded in the sum of Rs.20,00,000/ payable jointly and severally by respondent nos. 1 and 3 on one hand as well as respondent nos. 2 and 4 on the other hand in 50 : 50 proportion to the claimant with interest @ 7.5 % p.a. from the date of petition till its realisation inclusive of no fault liability under Section 140 of the Motor Vehicles Act, 1988.

(3.) The facts which are stated are as under :