ORIENTAL INSURANCE COMPANY LTD. Vs. SHEELA DEVI

JUDGEMENT

(1.) THIS appeal is directed against the award dated 10th March, 2006, passed by the Motor Accident Claims Tribunal, Ghumarwin, District Bilaspur, H.P. (for short, "the Tribunal") in MAC No. 48 of 2005/2003, titled Smt. Sheela Devi & others vs. Chaman Enterprises & another, whereby a sum of Rs. 6,02,000/ - alongwith interest at the rate of 71/2 % per annum came to be awarded as compensation in favour of the claimants and against the insurer (for short the "impugned award").

(2.) THE appellant -insurer has questioned the impugned award only on the ground of adequacy of compensation.

(3.) THE respondents contested the claim petition on various grounds by filing separate replies.