UNITED INDIA INSURANCE COMPANY LTD Vs. SHAM LAL

JUDGEMENT

(1.) This judgment shall dispose of FAO No. 4508 of 2009 titled United India Insurance Company Ltd. v. Sham Lal and Ors. and FAO No. 4509 of 2009 titled United India Insurance Company Ltd. v. Chaman Lal and Ors., as they arise out of the same award.

(2.) For brevity sake, facts are being taken from FAO No. 4508 of 2009.

(3.) This appeal, by the Insurance Company, is directed against the award dated 1.5.2009, passed by the learned Motor Accident Claims Tribunal, Rupnagar, allowing petition filed under Section 166 of the Motor Vehicles Act.