MADAN LAL Vs. NATIONAL INSURANCE COMPANY

JUDGEMENT

(1.) CHALLENGE in this appeal is to the award, dated 30th November, 2005, made by the Motor Accident Claims Tribunal, Shimla, H.P. (hereinafter referred to as "the Tribunal") in MACC No. 58.S/2 of 1998, titled as Smt. Manjit Kaur and others versus Shri Madan Lal & others, whereby compensation to the tune of Rs. 3,51,000/ was granted in favour of the claimants, respondents No. 2 to 5 herein, alongwith interest @ 12% per annum from the date of the claim petition till its realization (hereinafter referred to as "the impugned award") on the grounds taken in the memo of appeal. Brief facts:

(2.) PARTIES are in lis right from 25th April, 1998 for the following reasons:

(3.) THE ownerinsured, insurerInsurance Company and the driver contested the claim petition. The Tribunal, after examining the pleadings and documents on record, framed the following issues: