SANDEEP MEHTA,J. - (1.) The instant appeal is preferred by the appellant Insurance Company against the judgment cum award dated 21.4.2014 passed by lie learned Motor Accident Claims Tribunal No. 1, Udaipur in M.A.C. No. 15/2011 whereby the application seeking compensation filed by the respondents-claimants No. 1 to 6 under Section 166 of the Motor Vehicles Act upon death of Shri Bhanwar Lal was partly accepted and they were awarded a sum of 8,83,000 as compensation with interest @ 9% per annum.
(2.) Whilst allowing the appeal, the Tribunal exonerated the appellant Insurance Company from the responsibility of satisfying the award. However, the Insurance Company was directed to make payment of the award upfront and thereafter, was given liberty to recover the same back from the owner of the insured vehicle.
(3.) Facts in brief are that a Trailer No. RJ27.GA.7986 owned by Ram Lal and insured by the appellant Insurance Company being driven in a rash and negligent fashion by its driver Jamna Lal, collided with deceased Bhanwar Lal, who was proceeding on his motorcycle. Bhanwar Lal expired during treatment.;