ROYAL SUNDARAM GENERAL INS. CO. Vs. MADHUBALA

JUDGEMENT

(1.) This miscellaneous appeal has been filed by the appellant/insurance company under Sec. 173 (1) of Motor Vehicles Act, 1988 being aggrieved by the award dtd. 29/8/2019 passed by 3rd Additional MACT, Barwani in MACC/16/2018.

(2.) Brief facts of the case are that respondent Nos.1 to 5 preferred a claim application before the claims tribunal alleging that they are legal heirs and dependents of deceased Ravindra. On 6/3/2017, Ravindra was traveling in Scorpio bearing No.MP-09-BC-3788 which was being driven rashly and negligently by respondent No.7 due to which it overturned resulting in grievous injuries and his death. The aforesaid vehicle was owned by respondent No.6 and insured with the appellant, compensation was claimed on various grounds.

(3.) The respondent Nos.6 and 7 were proceeded ex-parte and appellant denied all averments.