NEW INDIA ASSURANCE COMPANY Vs. SHAKUNTLA DEVI

JUDGEMENT

(1.) Appellant-The New India Assurance Company has filed the present appeal under Sec. 173 of the Motor Vehicle Act, 1968 (hereinafter referred to as the 'M.V. Act') against the award dtd. 20/10/2012 passed by learned Motor Accident Claims Tribunal-cum-Presiding Officer, Fast Track Court, Mandi, District Mandi, H.P. (hereinafter, referred to as the 'learned Tribunal').

(2.) By way of award dtd. 20/10/2012, the learned Tribunal has decided the claim petition filed by respondent No. 1, bearing Claim Petition No. 86 of 2009 titled as Shakuntla Devi and others vs. The New India Assurance Company Limited and awarded a sum of Rs.70,000.00 to respondent No. 1 along-with interest @ 7.5 per annum from the date of filing the petition till the deposit of the award amount. The liability to pay the amount of compensation along-with interest has been put on the appellant/Insurance Company.

(3.) The parties, to the present lis, are hereinafter, referred to, in the same manner, as were referred to, by the learned Tribunal.