ORIENTAL INSURANCE COMPANY LTD. Vs. GORKHI DEVI

JUDGEMENT

(1.) In an injury case, learned Motor Accident Claims Tribunal, Chamba, awarded a compensation amount of Rs.7,64,500.00to the claimant-respondent No.1 alongwith interest @ Rs.7.5% from the date of filing of petition till its realization. This award has been assailed by the insurance company on the ground of being perverse, contrary to the evidence on record and not in consonance with law.

(2.) Facts

(3.) I have heard Mr. G.C. Gupta, learned Senior Counsel assisted by Ms. Meera Devi, learned counsel, for the appellant, Mr. Parveen Chauhan, learned counsel and Mr. Ashir Kaith, learned vice counsel, for respondents No.1 and 2, respectively and have also gone through the record of the case.