CHOLAMANDALAM MS GENERAL INS. Vs. PANCHI ORAON

JUDGEMENT

(1.) Heard learned counsel appearing for the appellant-insurance company and learned counsel appearing for the respondent Nos. 1 to 5- claimants.

(2.) Respondent No. 6 is the owner of the vehicle, however, in spite of repeated calls, nobody has responded on his behalf.

(3.) This appeal is preferred by the appellant-insurance company being aggrieved and dissatisfied with the award dtd. 10/6/2024, passed by the learned Motor Vehicles Accident Claims Tribunal, Ranchi, in Motor Accident Claim Case No. 341 of 2022.