HDFC CHUBB GENERAL INSURANCE CO. LTD Vs. ARCHANA

JUDGEMENT

(1.) Heard learned Counsel for the parties. Appeal is dismissed against R.No.4 as per Hon'ble Registrar (J.) order dtd. 08/07/2014.

(2.) The appellant - HDFC CHUBB General Insurance Co. Ltd. preferred this appeal under Sec. 173 of the Motor Vehicles Act, 1988 against the judgment and award dtd. 13/04/2011 passed by the Motor Accident Claims Tribunal, Khamgaon (hereinafter referred to as 'Tribunal' for short) in Claim Petition No.9/2006 by which Insurance Company was directed to pay compensation of Rs.28,50,000.00 inclusive of No Fault Liability along with interest @ 7% per annum from the date of filing of the petition till realization of the amount. The parties hereinafter referred as per their original nomenclature.

(3.) The brief facts which are necessary to decide the appeal are as under :