ORIENTAL INSURANCE CO. Vs. RAMRAO

JUDGEMENT

(1.) THIS appeal has been preferred by the Insurance Company against the award dated 24.3.1999 passed by the MACT, Multai, District Betul in MCC No. 20/97 fastening thereby the liability on the Insurance Company for payment of compensation to the claimant-respondent No. 1.

(2.) SHORT facts involved herein are that on 24.5.1996, the claimant was carrying his agricultural appliances when at around 6 p.m. he was hit by a truck No. MP-09K-2311 coming from opposite direction. Claimant sustained various injuries including fracture in the right hand. A claim petition was submitted for compensation.

(3.) LEARNED Claims Tribunal after recording the evidence granted an award for a sum of Rs. 50,000/- for compensation. Non-applicants including the present appellant were found liable jointly and severally.