SHRIRAM GENERAL INSURANCE COMPANY LTD Vs. UJAGAR SINGH

JUDGEMENT

(1.) The appellant, M/s Shriram General Insurance Company Limited have filed the present appeal under Sec. 173 of Motor Vehicles Act, (hereinafter referred to as "the M.V. Act"), against the award dtd. 10/4/2019, passed by learned Motor Accident Claims Tribunal (Additional District Judge, Sirmaur at Nahan), (hereinafter referred to as "the MACT") in MAC Petition No. 96N/2 of 2016.

(2.) By virtue of the award, which has been challenged by virtue of present appeal, learned MACT has awarded a sum of Rs.5,01,000.00 alongwith 9% interest per annum, from the date of filing of the petition, till realization of the amount, against the appellant, and in favour of respondents No. 1 to 4.

(3.) Parties to the lis are hereinafter referred to, in the same manner, in which, they were referred to, by the learned MACT.