ORIENTAL INSURANCE COMPANY Vs. MADHU SHARMA AND OTHERS

JUDGEMENT

(1.) The instant appeal is preferred against the award dated 09.09.2011, whereby the learned Tribunal awarded compensation for an amount of INR 6,87,000.00 with interest at the rate of 7.5% per annum from the date of filing of the petition till realization of the amount.

(2.) Mr.Tarkeshwar Nath, learned counsel appearing on behalf of the appellant/Insurance Company submits that the alleged offending vehicle No. UP 14 E 8465 was not involved in the accident, despite, the learned Tribunal held the appellant company liable to pay the compensation.

(3.) Learned counsel has drawn the attention of this Court to page No. 11, which is a complaint made to SHO, Police Station Phase-II, NOIDA, Ghaziabad, wherein the complainant Mohan Lal Saxena stated that his son Umesh Saxena, who was working in NEPZ, NOIDA, Phase-II, met with an accident with the vehicle bearing No. UP 14 E 8465. However, it is apparent from the said complaint, subsequently, with a different ink and different handwriting it was added therein that one Satish s/o Subedar also received injuries in the said accident, who got admitted in some hospital in Delhi.