NEW INDIA ASSURANCE COMPANY LIMITED Vs. PANCHU

JUDGEMENT

(1.) Nobody has put in appearance on behalf of the respondent Nos. 2 and 3 despite service.

(2.) With the consent of the learned counsel for the parties, the matter is being heard finally and decided today itself.

(3.) The present appeal has been preferred by the appellant -insurance company against the Judgment and Award dtd. 16/2/2018 passed by the Judge, Motor Accident Claims Tribunal, Banswara in M.A.C. Case No. 165/2011 vide which a sum of Rs.1,59,860.00 along with interest @ 9% per annum was awarded as compensation in favour of the respondent-claimant - Panchu on account of injuries suffered by him in the accident which occurred on 12/7/2005, with a direction to the appellant-insurance company to firstly pay the compensation and thereafter, recover the same from the owner of the offending vehicle.