HDFC ERGO GENERAL INSURANCE COMPANY LIMITED Vs. KALPNA,

JUDGEMENT

(1.) Appellant-Insurance Company has filed the present appeal, under Sec. 173 of the Motor Vehicles Act (hereinafter referred to as the 'MV Act') against award, dtd. 9/3/2018, passed by the learned Motor Accident Claims Tribunal-IV, Shimla, Camp at Rohru, H.P. (hereinafter referred to as 'learned MACT').

(2.) By virtue of the award, which has been assailed before this Court, the learned MACT has allowed the claim petition filed by respondents No. 1 to 3 and awarded a sum of ^ 10,37,680/-, alongwith interest @ 7.5% per annum, from the date of filing of the claim petition, till realization of the amount.

(3.) For the sake of convenience, the parties to the lis are hereinafter referred to, as referred to by the learned MACT.