NATIONAL INSURANCE COMPANY LTD. Vs. DINESHKUMAR MISHRILAL VAISHNAV

JUDGEMENT

(1.) Present Appeal under Sec. 173 of the Motor Vehicles Act, 1988 ("the Act") has been directed against the Judgment and Award dtd. 03/03/2022, in M.A.C.P. No.22 of 2015 ("claim"), passed by the Motor Accident Claims Tribunal, Ichalkaranji, Dist. Kolhapur ("Tribunal") thereby said claim filed under Sec. 166 of the Act, was partly allowed with proportionate costs and Respondent Nos.2, 3 and the Appellant (Original Opponent Nos.1, 2 and 3) held jointly and severally liable to pay the Respondent No.1/Original Claimant a sum of Rs.14,81,160.00 along with interest @ 7% p.a. from the date of filing of the claim till realization of the amount.

(2.) The learned Advocate for the parties submitted that the Appellant has no statutory defence against Respondent No.2. Therefore, the Appeal may be taken up for final hearing at the stage of admission itself. For this purpose, compilation of documents is filed by Ms. Shankar, the learned Advocate for the Appellant. Hence, considering the facts of the case and the issues involved, the Appeal is taken up for final hearing.

(3.) Heard Ms. Shankar, the learned Advocate for the Appellant and Mr.Ghadge, the learned Advocate for Respondent no.1.