NEW INDIA ASSURANCE CO.LTD. Vs. TARA DEVI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the High Court of Uttaranchal at Nainital in Appeal Against Award No.45 of 2003, dtd. 31/3/2005. By the impugned judgment and order, the High Court while confirming the compensation awarded by the Motor Accidents Claims Tribunal (for short 'the Tribunal') has dismissed the appeal filed by the appellant-Insurance Company.

(3.) The respondents/claimants sustained injuries while the bus in which they were travelling met with an accident. The Tribunal, on the claim made by the respondents/claimants, had awarded a compensation of Rs.6,39,600.00 with 9 per cent interest thereon. The High Court while upholding the order so passed by the Tribunal has dismissed the appeal filed by the Insurance Company.