UNITED INDIA INSURANCE CO. LTD Vs. MANOHARRAO DAULATRAO BARSE

JUDGEMENT

(1.) This is an Appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short MV Act), by the Insurance Company against Judgment and Award dtd. 17/1/2015 passed by learned Member, Motor Accident Claims Tribunal, Amravati (for short, Tribunal) in Claim Petition No.416 of 2009, holding the Appellant and the Respondent No.2 jointly and severally to pay the compensation of Rs.3,03,900.00 with 7% per annum.

(2.) The above referred Claim Petition was filed by the respondent No.1 for compensation towards the injury claimed. The claim was contested by the Appellant. After framing the issues, the Respondent No.1 led the evidence. Considering the material available on record, the learned Tribunal passed the above referred Judgment and Award.

(3.) Heard the learned Advocate for the Appellant and the learned Advocate for the Respondent No.1. None for the Respondent No.2, the driver of the offending vehicle. Scrutinised the evidence available on record.