ORIENTAL INSURANCE CO. LTD. Vs. VIPUL JANDYAL

JUDGEMENT

(1.) This Miscellaneous Appeal has been preferred by the appellant/Company under Sec. 173 of the Motor Vehicle Act, 1988 against the award dated August 27, 2016 passed by the learned Motor Accident Claims Tribunal, Jammu (for short hereinafter referred to as the "Tribunal") in File No.22/C titled Vipul Jandyal vs. Rakesh Kumar and ors.

(2.) Through the instant appeal, learned counsel for the appellant/Company seeks determination on the following questions;

(3.) Facts of the case, in brief, in this appeal are that claimant-Vipul Jindyal on 27/8/2010, while travelling in his Motor Cycle, was hit from the back side by passenger Bus bearing registeration No.JK02AK-4900 near Paloura on Jammu- Akhnoor Road due to which he suffered multiple injuries.