ORIENTAL INSURANCE CO LTD Vs. SANJOY JAIN

JUDGEMENT

(1.) Heard Shri S. Dutta, learned Sr. counsel assisted by Ms. M. Choudhury, the learned counsel for the appellant.

(2.) Also heard Shri R. Goswami, the learned counsel for the respondent No. 9/ the New Indian Insurance Company as well as Mr. B. K. Jain, the learned counsel for the claimant who has been arrayed as respondent No. 1.

(3.) A Judgment and Order dated 03.12.2011 passed by the learned Member, Motor Accidents Claims Tribunal in MAC Case No.1439/02 is the subject matter of this appeal preferred under Section 173 of the Motor Vehicles Act. The appellant-Oriental Insurance Company Ltd has made this challenge basically on the ground of liability saddled upon the appellant and also the ground of apportionment of the award between the appellant and the respondent No.9/ New India Assurance Company Ltd.