THE BRANCH MANAGER, BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. SMT. RITA THAPA (MANAGER), SHRI MAHESH THAPA AND SHRI DINESH THAPA (MANAGER)

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal under Section 173 of the Motor Vehicles Act, 1988 (hereinafter referred as "the Act") is directed against the impugned judgment/award dated 30.07.2013 passed by the Member, Motor Accidents Claims Tribunal, East and North Sikkim at Gangtok (hereinafter referred as "the Tribunal) in MACT Case No. 01 of 2012, whereby the learned Tribunal passed an award of Rs. 8,01,500/ - (Rupees eight lakh one thousand five hundred) in favour of claimants/respondents No. 1 to 3 under different heads and directed the opposite party No. 1/appellant to pay the said compensation with interest @ 10 % per annum from the date of filing of the claim petition, till the date of its realization.

(3.) THE opposite party No. 1/appellant filed its written objection denying the contents of the claim application and praying therein that the claim petition be dismissed. The opposite party No. 2, i.e. the owner of the vehicle, also filed his written objection, wherein he submitted that the vehicle in question was duly insured at the relevant time. Therefore, he is not liable to pay any compensation to the claimants.