THE ORIENTAL INSURANCE COMPANY LTD., THROUGH ITS BRANCH MANAGER, MAIN ROAD, GONDIA, TQ. & DISTT. GONDIA, REPRESENTED BY MANAGER, ORIENTAL INSURANCE COMPANY, T.P. HUB, NAGPUR - APPELLANT Vs. BANSILAL SON OF BALIRAM KHOBRAGADE, AGED 45 YEARS, OCCUPATION - NIL, RESIDENTS OF KATANGTOLA, TQ. & DISTT. GONDIA AND OTHERS

JUDGEMENT

(1.) In view of notice for final disposal issued earlier, learned counsel for the parties have been heard at length.

(2.) Appellant has preferred present appeal under Sec. 173 of the Motor Vehicles Act, 1988 [for short "the said Act"] as it is aggrieved by the liability saddled upon it to satisfy the claim for compensation.

(3.) One Ranjit was travelling on a motorcycle as a pillion rider that was being driven by respondent no.3 on 11th Nov., 2006. This vehicle was insured with the appellant - Insurance Company. The said motorcycle dashed a truck that was owned by respondent no.4 and driven by respondent no.5. The said Ranjit suffered fatal injuries in that accident. His parents filed claim for compensation under Sec. 166 of the said Act. By the impugned judgment dated 18th Feb., 2014, the Claims Tribunal granted compensation of Rs.2,58,000-00 and directed the same to be borne by both the vehicles.