ORIENTAL INSURANCE COMPANY LTD. Vs. PRATIMA KARMI

JUDGEMENT

(1.) This appeal has been filed by the appellant-Insurance Company under Section 173 of the Motor Vehicles Act, 1988 (for short 'the Act') assailing the judgment and award dated 02.04.2009 passed by the Additional District Judge-cum-MACT, Bolangir (for short 'learned Tribunal') in M.A.C. Case No. 82/18 of 2006-09 awarding a compensation of Rs.1,84,500/- along with interest @ 6% per annum in favour of the claimants-respondent nos.1 to 4 with certain conditions.

(2.) Heard Mr.Das, learned counsel for the appellant-Insurance Company and Mr. Pati, learned counsel for the claimants-Respondent Nos.1 to 4.

(3.) The owner of the vehicle involved in the accident, namely, respondent no.5 has not appeared. Although the driver of the vehicle, namely, respondent No.6 is represented, but no one appears for him at the time of call.