ORIENTAL INSURANCE COMPANY Vs. VIKRANT KUMAR

JUDGEMENT

(1.) THE insurer, by the medium of this appeal, has questioned the judgment and award made by the Motor Accident Claims Tribunal, Bilaspur, hereinafter referred to as "the Tribunal" in MAC No.17 of 2005, titled Vikrant Kumar versus Salinder and others, whereby compensation to the tune of Rs.82,660/ - alongwith 6% interest per annum came to be awarded in favour of the claimant and insurer came to be saddled with the liability, for short "the impugned award", on the grounds taken in the memo of appeal.

(2.) DRIVER , owner and claimants have not questioned the impugned award on any ground thus, it has attained finality so far as it relates to them.

(3.) THE learned senior counsel for the appellant argued that the claim petition is after thought and no FIR was lodged and came to be lodged as per the order made by the Judicial Magistrate concerned.