ORIENTAL INSURANCE COMPANY LTD. Vs. INDIRA DEVI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award dated 5.11.2009, passed by the Motor Accident Claims Tribunal, Mandi, in Claim Petition No. 82 of 2007, (hereinafter referred to as "the Tribunal", for short) whereby the claim petition filed by the claimants came to be allowed and compensation to the tune of Rs. 5,33,400/ - came to be awarded in favour of the claimants and insurance company was saddled with the liability, for short, "the impugned award", on the grounds taken in the memo of appeal.

(2.) THE claimants and insured have not questioned the impugned award on any ground, thus it has attained finality so far it relates to them.

(3.) KHEM Raj was travelling in a Mahindra Pickup bearing registration No. HP -07 -5359 on 23.4.2004 at about 10 a.m., became victim of the road accident, which was caused by its driver, namely, Prem Singh who has driven the said Mahinder Pick -up rashly and negligently.