ORIENTAL INSURANCE CO. LTD. Vs. SAMBHAJI

JUDGEMENT

(1.) Heard Mr. Deshpande, the learned Advocate for the Appellant- Insurance Company, and Mr. Chavan, the learned Advocate for Respondents-Claimants.

(2.) This Appeal by the Insurance Company, original Respondent No.2, challenging Judgment and Award dated 19 th August 2023, passed by the learned Member, Motor Accident Claims Tribunal, Osmanabad in MACP No.164 of 2016. Respondent No.1 is the original claimant. Respondent No.2 is the original Respondent No.1.

(3.) By way of impugned Judgment and Award, the learned Member allowed the claim petition, directing original Respondent Nos.1 and 2 to jointly and severally to pay the compensation of Rs.16,37,000.00 within 30 days, including no fault liability amount.