RAKSHA DEVI Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Appellant has questioned the award, dated 22nd January, 2007, passed by the Motor Accident Claims Tribunal (II) Fast Track Court, Hamirpur, (hereinafter referred to as "the Tribunal"), in MAC Petition No. 57 of 2004, titled as Raksha Devi versus United India Insurance Company Limited and others, whereby compensation to the tune of Rs. 88,031/- with interest @ 6% per annum came to be awarded in favour of the claimant-appellant and against respondent No. 1-insurer-United Insurance Company, from the date of the claim petition till its realization, (for short "the impugned award"), on the ground of adequacy.

(2.) In order to determine the issue, it is necessary to give a flash back of the case, the womb of which has given birth to the instant appeal.

(3.) Smt. Raksha Devi/claimant/injured has invoked jurisdiction of the Tribunal, in terms of the mandate of Section 166 of the Motor Vehicles Act, 1988, (for short "the MV Act"), being victim of the vehicular accident, for grant of compensation to the tune of Rs. 6,00,000/-, as per the breaks-up given in the claim petition.