ORIENTAL INSURANCE COMPANY LIMITED Vs. MANJU SHARMA

JUDGEMENT

(1.) ALL the above -mentioned FAOs are taken up together being arisen from same Award.

(2.) ALL the above -mentioned FAOs have been filed by The Oriental Insurance Company Limited against respondents -claimants, driver and owner of the offending vehicle challenging the impugned Award dated 17.11.2014 passed by learned Motor Accident Claims Tribunal, Panchkula (hereinafter referred to as 'Tribunal') vide which Rs. 1,38,675/ - to claimant Manju Sharma (in MACP No.677 of 2013), Rs. 45,552/ - to claimant Sandeep (in MACP No.678 of 2013) and Rs. 22,65,000/ - to claimants Anjali, Sonam and Labh Kaur (in MACP No.679 of 2013) along with interest of 7% per annum from the date of filing of the petition till date of realization have been awarded.

(3.) FROM the record, I find that claim petitions filed by Manju Sharma, aged about 30 years, Sandeep, aged about 17 years for their injuries and claim petition filed by Anjali, Sonam and Labh Kaur against Nachhatar Singh (driver), Director General of Police, Haryana (owner) and The Oriental Insurance Company Limited (Insurer) of the offending Tata Sumo bearing registration No.HR -68 -6079, are disposed of by one Award by learned Tribunal on 17.11.2014.