ORIENTAL INSURANCE COMPANY Vs. ANITA SHARMA

JUDGEMENT

(1.) SUBJECT matter of this appeal is the award, dated 26th April, 2007, made by the Motor Accident Claims Tribunal, Kinnaur at Rampur Bushahr, H.P. (hereinafter referred to as "the Tribunal") in M.A.C. Case No. 113 of 2004, titled as Smt. Anita Sharma & others versus The Oriental Insurance Company & another, whereby compensation to the tune of Rs. 9,76,000/ - with interest @ 9% per annum from the date of filing of the claim petition till its realization came to be awarded in favour of the claimants and against the appellant -insurer (hereinafter referred to as "the impugned award") on the grounds taken in the memo of appeal.

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

(3.) IN order to determine the issue, the brief facts of the case are to be noted.