JADUMANI SAHU Vs. ORIENTAL INSURANCE CO.LTD

JUDGEMENT

(1.) MACA No. 821 of 2006 was preferred by the claimant whereas MACA No. 1080 of 2006 was filed by the Oriental Insurance Company. The delay in preferring the appeal by the Insurance Company is condoned after hearing both sides on payment of compensation of Rs. 1,000/ - cost by the Insurance Company to the other side which is complied.

(2.) THERE was an accident at 5.30 P.M on 19.5.2000 wherein a collision was made by truck bearing Regd. No. OR -05E -3915 upon the auto rickshaw wherein the claimants were traveling.

(3.) BASED upon the inconsistency regarding the registration number of the offending truck between the information given to the police by the occupant and the finding of the Investigating agency, the Tribunal has declined to countenance the claim. The claimants have preferred MACA No. 345,354, 355 and 356 of 2003 wherein this Court has remanded the matter and ultimately the present award was passed against which both the claimants as well as the Insurance Company preferred these two appeals.