ORIENTAL INSURANCE COMPANY LTD Vs. BABITA DEVI

JUDGEMENT

(1.) HEARD Mr. V. K. Kohli, Sr. Advocate, assisted by Mr. P. D. Kohli, Counsel for the appellant and Mr. Jitendra Chaudhary, Counsel for the respondent Nos. 1 to 4. This is an appeal filed by the insurer.

(2.) BY the present A. O. filed under section 173 of Motor Vehicles Act, 1988, appellant has prayed for setting aside the award dated 7th October, 2006 passed by the motor Accidents Claims Tribunal/district judge, Udham Singh Nagar in Motor Accident claim Case No. 251 of 2004, Smt. Babita Devi and others v. Jakir Hussain and others, whereby the claimants have been awarded a sum of Rs. 4,15,000 alongwith simple interest @ 5% per annum.

(3.) BRIEFLY stated, a claim petition was filed by the claimant-respondent Nos. 1 to 3 being motor Accident Claim Case No. 251 of 2004, smt. Babita Devi and others v. Jakir Hussain and others, claiming a sum of Rs. 36,76,000/-alongwith simple interest @ 12% per annum towards compensation.