USHA THAKUR Vs. VIKRAM THAKUR

JUDGEMENT

(1.) The above titled appeals are being disposed of by the common judgment, as both, these appeals, have been preferred by the appellant(s) against the award dtd. 8/8/2013 passed by the learned Motor Accident Claims Tribunal, Shimla (hereinafter, referred to as the 'learned Tribunal'), in MACT No. 2-S/2 of 2012 titled as Usha Thakur and others vs. Vikram Thakur and another.

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

(3.) While passing the award, the learned Tribunal has partly allowed the petition filed by the petitioners by awarding a sum of Rs.26,65,060.00 in favour of the petitioners and against the respondents along-with interest @ 9% per annum. The ultimate liability to pay the amount has been fastened upon the Insurance Company i.e. respondent No.2.