UNITED INDIA INSURANCE CO. LTD. Vs. PRIYA

JUDGEMENT

(1.) The above titled appeals are being disposed of by a common judgment, as, both these appeals have arisen out of the award dtd. 23/4/2013, passed by learned Motor Accident Claims Tribunal, Una H.P., (hereinafter referred to as the 'learned Tribunal'), in MAC Petition No.29 of 2010, titled as Priya & Others Versus Subhash Chand & Others.

(2.) Parties to the present lis, are hereinafter referred to, in the same manner, in which, they were referred to, by the learned Tribunal.

(3.) Vide award dtd. 23/4/2013, the learned Tribunal has awarded the compensation to the petitioners to the tune of Rs.26,45,957.00, along with interest, at the rate of 7.5% per annum, from the date of filing the petition till the deposit of the awarded amount. The ultimate liability to pay the awarded amount has been fastened upon respondent No.3-Insurance Company.