NATIONAL INSURANCE COMPANY LTD. Vs. JASPAL KAUR

JUDGEMENT

(1.) For the reasons mentioned in the application, the same is allowed and delay of 28 days in filing of the appeal stands condoned. FAO-5561-2017(O&M)

(2.) After contest, the claim petition was allowed by the Motor Accident Claims Tribunal, Patiala (hereinafter referred to as the Tribunal) vide award dtd. 1/5/2017 by concluding that respondent No.1 Jarnail Singh was author of the accident by his rash and negligent driving of the offending bus in which Joginder Singh had suffered injuries, to which, he had succumbed. Accordingly compensation of Rs.9,52,000.00 was awarded to the claimants with interest at the rate of 9% per annum from the date of filing of the claim petition till realization to the claimants payable by all the respondents jointly and severally and the apportionment and mode of payment are detailed in the award itself.

(3.) This award left the respondent No.3 - insurance company aggrieved and it has approached this Court by way of filing the present appeal praying that the same be accepted, the impugned award be set aside and the appellant - insurance company be absolved of its liability to pay compensation to the claimants.