BIRENDRA SINGH Vs. ORIENTAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) HEARD learned Counsel for the non -claimant appellants and perused the entire record of the appeal.

(2.) THIS appeal under Section 173 of the Motor Vehicles Act, 1988 is directed by the non -claimant appellants against the award, dated 15.9.2004 of the learned Motor Accident Claims Tribunal (Fast Track) No. 1, Dholpur in Claim Case No. 507/2004. Under the impugned award the learned Tribunal awarded a sum of Rs. 15,000/ - as compensation to the claimant respondent for the injuries sustained by her in the motor vehicle accident.

(3.) IT is difficult to entertain the appeal and grant the relief to the appellant on two counts; first, a meagre sum of compensation has been awarded in favour of the claimant respondent and thus it is not in the interest of justice and in the interest of claimant respondent to entertain the same; secondly, the learned Tribunal has not passed any positive order against the non -claimant appellants; it has given liberty to the non -claimant respondent No. 1 to take proceedings for recovery of the amount of compensation from the non -claimant appellants in accordance with the law, meaning thereby as and when any proceedings are initiated by the non -claimant respondent No. 1 for recovery of the amount of compensation from the non -claimant appellants, they have all the right to submit their objections and defences. Defence