ORIENTAL INSURANCE COMPANY LTD. Vs. CHAMPA MANGRE

JUDGEMENT

(1.) WITH the consent of the parties, the matter is heard finally. This appeal arises out of the award dated 7.3.2013 passed by the Motor Accident Claims Tribunal, Kabirdham (Kawardha) (in short "the Tribunal") in Claim Case No. 78/11 whereby the Tribunal has awarded compensation to the tune of Rs. 16,94,600/ - in favour of the claimants as against the amount of Rs. 42,29,136/ - claimed by them.

(2.) CLAIMANTS /respondents No. 1 to 5 herein are widow, three minor children and mother of deceased Kushal Das, who died in a road accident on 20.8.2011.

(3.) LEARNED Tribunal by the impugned award granted a total compensation of Rs. 16,94,600/ - along with interest @ 6% per annum in favour of the claimants, fastening liability upon the appellant/insurance company, jointly and severely with respondents No. 6 & 7 herein/driver & owner of the offending vehicle. Learned Tribunal has also awarded penal interest @ 8% p.a. if the award is not satisfied within two months.