LAWS(P&H)-2018-2-209

NATIONAL INSURANCE CO. LTD. Vs. PRIYA AND OTHERS

Decided On February 16, 2018
NATIONAL INSURANCE CO. LTD. Appellant
V/S
Priya And Others Respondents

JUDGEMENT

(1.) Heard.

(2.) Allowed as prayed for. Delay of 16 days in filing the appeal stands condoned. Main Case along with cross objections

(3.) This order will dispose of FAO No. 7772 of 2015 and Cross objections No. 14-CII of 2017 as these have emerged out of the same award dated 17.07.2015 passed by the Motor Accidents Claims Tribunal, SAS Nagar, Mohali whereby compensation has been awarded on account of death of Sushil Kumar Mehta in a motor vehicular accident that took place on 28.09.2013.