NEERU SACHDEVA Vs. RAMESH KUMAR

JUDGEMENT

(1.) THE Appellant Mrs. Neeru Sachdeva impugns the judgment dated 26.09.2002 passed by the Motor Accident Claims Tribunal whereby in a claim petition (Suit No.557/1996), a compensation of Rs. 5,83,548/- along with interest @ 9% was awarded in favour of the Claimants (the Respondents No.2 to 8 herein). While directing the Insurance Company to satisfy the award, the Claims Tribunal granted recovery rights against the Appellant and the first Respondent (the Respondents No.1 & 2 before the Tribunal i.e. the owner and the driver of the offending vehicle).

(2.) AGGRIEVED by the award, the Respondents No.1 to 9 herein (the New India Insurance Company Ltd.) filed an Appeal being FAO No.686/2002 which came to be decided by this Court by an order dated 23.09.2003. This Court held as under:

(3.) THE Appeal is dismissed.