ORIENTAL INSURANCE COMPANY LTD. Vs. SUKHWINDER KAUR

JUDGEMENT

(1.) C.M. No. 3785-CII of 2017

(2.) The appellant-Insurance Company has filed the present appeal challenging the award dated 5.8.2016 passed by the Motor Accident Claims Tribunal, Patiala (hereinafter referred to as 'The Tribunal') whereby the claim petition has been allowed and claimant No. 1 has been held entitled to Rs. 11,15,000.00 and claimants No. 2 to 5 have been held entitled to Rs. 5 lacs each.

(3.) Briefly, the facts of the case are that the claimants being legal representatives and dependents of deceased-Gurcharan Singh filed claim petition under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act').