- (1.) Heard Shri Vipin Chandra Dixit, learned counsel for the appellant-The Oriental Insurance Company Limited.
(2.) This first appeal from order is directed against the judgment and award dated 14.7.2016 passed by the Motor Accident Claims Tribunal/Additional District Judge, Court No. 4, Aligarh in Motor Accident Claim Petition No. 471 of 2015.
(3.) The contention of learned counsel for the appellant is that as per the case of the claimant, the accident involved the car insured by the appellant and two motor-cycles. However, from the site plan, it is clear that there is mention of only one motor-cycle. The accident itself was therefore not established on record and the Tribunal has wrongly and illegally awarded the compensation.;