ORIENTAL FIRE AND GENERAL Vs. PRATAP CHANDRA PANI

JUDGEMENT

(1.) THESE two appeals one by the insurer and the other by the owner are Under Section 110 -D of the Motor Vehicles Act, 1939 (in short'the Act').

(2.) ON 23 -6 -1982, while the claimant was moving in Pipili -Nimapada Road in a scooter as a pillion rider the Matador Mini Bus of the owner appellant bearing Registration No. ORX 4607 dashed against the scooter causing injuries on the body of the claimant on account of the accident. Therefore, the claimant filed a petition on 29 -1 -1983 Under Section 110 -A of the Act for compensation of Rs 80,000/ -. The owner of the vehicle denied the negligence in driving the Mini bus. The insurer denied its liability.

(3.) MR . S.S. Rao, the learned Counsel for the owner appellant submitted that the quantum of compensation is most unreasonable. In view of the submission of Mr. Rao, I carefully considered the materials on record to independently consider the just compensation payable to the injured claimant.