ORIENTAL INSURANCE CO. LIMITED Vs. SABITRI KESHRI

JUDGEMENT

(1.) Heard, learned counsel for the appellant.

(2.) Appellant- The Oriental Insurance Co. Ltd. has preferred this appeal against the award dtd. 17/2/2017 passed by learned District Judge-III-cum-Motor Vehicles Accident Claims Tribunal, Jamshedpur, in Compensation Case No. 146 of 2013 whereby the claim application of the claimant/respondent- Sabitri Keshri (claimant) has been allowed, directing the Insurance Company to pay a sum of Rs.9,96,000.00 along with interest @ 6% per annum from the date of filing of the claim application till the date of actual payment. If the amount has been paid to the applicant under Sec. 140 of the MV Act as ad-interim compensation, the same should be deducted from the above mentioned awarded amount. The applicant is directed to deposit half of the compensation amount in fixed deposit scheme for a period of six years in a nationalized bank.

(3.) Learned counsel for the appellant has assailed the impugned award on the ground that the registration number of the offending vehicle mentioned in the FIR as Bajaj Scooter bearing registration no.BR-16C-2674, but during investigation the claimant has disclosed the offending vehicle as Hero Honda motorcycle bearing registration No.JH-05U-1032.