UNITED INDIA INSURANCE COMPANY LTD. Vs. KAVITA SHARMA

JUDGEMENT

(1.) The present Appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been filed by the insurer against the Award dtd. 22/11/2011, passed by learned Motor Accident Claims Tribunal/ District Judge, Almora in Motor Accident Claim Petition No.25 of 2009, 'Smt. Kavita Sharma and three Others vs. Shri Basant Ballabh and Another", by which, the learned Tribunal has awarded a total sum of Rs.6,35,000.00 as compensation with 6% interest from the date of the petition till its actual realization.

(2.) The facts relevant for consideration of this appeal is as follows:-

(3.) The written statements were filed before the Tribunal.