ORIENTAL INSURANCE COMPANY LIMITED Vs. JALESHWARI DEVI

JUDGEMENT

(1.) The Insurance Company is in appeal against the judgment and award of compensation in Compensation Case No. 105/2006 under Sec. 166 of the Motor Vehicle Act, whereby and whereunder, liability to pay the compensation amount has been fixed on the Insurance Company.

(2.) As per the case of the claimant, deceased Sanjay Kumar Ojha was a permanent employee of Tata Iron and Steel Company and while going on his motorcycle bearing Registration No. BR 16L-8058 he met with an accident with the trailer bearing Registration No. NL05A 6125, resulting in his death.

(3.) As per the case of the claimant, the offending vehicle was under the insurance cover of the Oriental Insurance Company Ltd.-present appellant.