RAJESH KUMAR MAHTO Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) By way of filing this appeal under Sec. 173 of the Motor Vehicles Act, 1988, the appellant i.e. the owner of the offending vehicle, has challenged the direction contained in award dtd. 25/7/2008 passed by the learned Presiding Officer, Motor Vehicle Accident Claims Tribunal, Ranchi in Compensation Case No. 76/2004, whereby, it has been directed that the owner of the offending vehicle i.e. the appellant has to pay the entire amount of compensation to the claimants.

(3.) The short point which is involved in this appeal is that who has to satisfy the award i.e. the owner of the vehicle or the insurer of the vehicle.