ORIENTAL INSURANCE COMPANY LTD Vs. SIYARAM

JUDGEMENT

(1.) Though the matter has been listed in the 'Orders Category', however, the matter is being heard today itself with the consent of the counsel for both the parties.

(2.) The instant writ petition has been preferred under Article 227 of the Constitution of India with the following prayers:-

(3.) Brief facts of the case are that respondent No.1 Siyaram (minor) through his father filed a claim petition (Annexure-1) under Sec. 166 along with Sec. 140 of the Motor Vehicles Act, 1988 against Respondent No.2 to 4 including the Petitioner Oriental Insurance Company before Motor Accident Claims Tribunal, Tonk thereby claiming compensation in respect of the injuries received by the Respondent No.1 in the accident that occurred on 19/20/3/2023 in which Tractor No. RJ-06-R-6345 was involved.