ORIENTAL INSURANCE COMPANY LIMITED Vs. SARITA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner/Insurance Company for quashing the award dated 31.7.2009 passed by the learned Motor Accident Claims Tribunal, Solan, vide which an amount of Rs. 6,00,800/- alongwith interest and cost, has been awarded in favour of respondent No.1/claimant.

(2.) Briefly stated, the facts of the case are that the respondent/claimant filed a petition under Section 166 of the Motor Vehicles Act for the grant of compensation on account of the injuries received by her. She alleged that she was traveling in Maruti Van owned by respondent No. 2, which met with an accident due to rash or negligent driving of respondent No. 2. She suffered multiple injuries and fracture resulting in permanent disablement. The FIR was registered on the same day. The petitioner remained under treatment and thereafter, filed a petition claiming compensation to the extent of Rs. 5 Lacs for the injuries sustained by her.

(3.) The petition was contested by both the respondents.