S.M. MURUGESAN Vs. DAKHI BAI

JUDGEMENT

(1.) The matter comes up on an application under Order 41 Rule 27 CPC for taking the document on record.

(2.) For the reasons mentioned in the application, the same is allowed and the document - Information under Sec. 6(1) and 7(1) of RTI Act, 2005 issued by the Assistant Information Officer and Assistant Regional Transport Officer, Bangalore (Central) is taken on record.

(3.) The present misc. appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been preferred by the appellant-owner against the judgment and award dtd. 17/12/2019 passed by the Motor Accident Claims Tribunal, Pratapgarh (hereinafter referred to learned Tribunal for short) in Motor Accident Claim No.311/2017 (57/16), whereby the learned Tribunal exonerated the Insurance Company from its liability to pay the compensation and directed the appellant-owner to pay the compensation to the tune of Rs.4,28,128.00 to the claimants.