THE ORIENTAL INSURANCE CO. LTD. Vs. VIDYA BARAD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The above First Appeal and cross-objection are directed against the Judgment and Award dated 11/03/2008 passed by the learned Presiding Officer of Motor Accident Claims Tribunal for Taluka of Salcete at Margao ( M.A.C.T., for short) in Claim Petition No. 93/2000. The appellant was the respondent no. 3 (Insurance Company) in the said Claim Petition whereas respondents no. 1, 2 and 3 (Cross Objectors) were the Claimants therein. Respondents no. 4 and 5 were respectively the driver and owner of Mini Bus No. GA-02/T- 4348 which was insured with the appellant. Parties shall herein after be referred to as per their status in the said Claim Petition.

(3.) The claimants had filed the said petition under Section 166 of the Motor Vehicles Act, 1988 ( "M.V. Act", for short) for grant of total compensation of Rs. 26,10,000/- on account of death of the husband of claimant no.1 and father of claimants no. 2 and 3, in a motor vehicular accident.