NEW INDIA ASSURANCE COMPANY Vs. SONIA KUMARI

JUDGEMENT

(1.) BOTH these appeals are directed against the award, dated 19th October, 2006, passed by Motor Accident Claims Tribunal, Fast Track Court, Una, Himachal Pradesh, (hereinafter referred to as the Tribunal), whereby claim petition, titled as Sonia Kumari and others vs. Balwinder Singh and others, came to be determined by awarding compensation to the tune of Rs. 8.00 lacs, with interest at the rate of 7.5% per annum from the date of filing of the claim petition till its realization, in favour of the claimants (respondents No. 1 to 4 herein) and against the insurer with a right of recovery from the owner, namely, Jawala Ram, (for short, the impugned award).

(2.) SINCE both the appeals arise out of the single award, therefore, both are being disposed of by this common judgment.

(3.) THE insurer, the driver and the owner filed replies and contested the claim petition.