BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. MEERA

JUDGEMENT

(1.) HEARD . Admit. Heard finally.

(2.) THE award of Rs.6,22,000/ - with interest @ 7.5% p.a. in M.A.C.P. No. 75 of 2011, recorded by the learned Member, M.A.C.T. Jalna dated 04.05.2013 is assailed by the Insurance Company.

(3.) POLICE Inspector, Chandrakant, allegedly had instructions of Superintendent of Police, Jalna, carried further investigation and prosecuted owner of Maruti Zen car bearing registration MH -21 -V -.541 (original respondent No.1 Dilip). Taking base of this, the learned Member relied upon evidence of said Chandrakant, for involvement of vehicle, had recorded award fixing joint and several liability on owner of said vehicle alongwith Insurance Company.