ORIENTAL INSURANCE COMPANY Vs. PURKHA RAM

JUDGEMENT

(1.) The present appeal has been filed by the appellant-Insurance company against judgment and award dtd. 18/4/2016 passed by learned Motor Accident Claims Tribunal, Barmer in M.A.C.T. Case No.638/2015, whereby, the learned Tribunal after framing the issues, evaluating the evidence on record and hearing the learned counsel for the parties decided the claim petition of the respondent-claimant and awarded a sum of Rs.3,58,639.00 in favour of the claimant on account of the injuries suffered by Purkha Ram in the accident which occurred on 12/1/2014.