NEW INDIA ASSURANCE COMPANY LIMITED Vs. CHANCHAL DEVI

JUDGEMENT

(1.) CHALLENGE in this appeal is to the award dated 21st April, 2006, made by the Motor Accidents Claims Tribunal, Hamirpur, H.P. (hereinafter referred to as "the Tribunal") in MAC Petition No. 19 of 2004, titled as Chanchal Devi and others versus Rakesh Kumar and another, whereby compensation to the tune of Rs. 5,04,000/ - along with interest @ 9% per annum from the date of decision of the claim till its realization, came to be awarded in favour of the claimants -respondent 1 to 3 herein, and against the appellant, who has been saddled with the liability to satisfy the awarded amount (for short, the "impugned award"), on the grounds taken in the memo of appeal.

(2.) CLAIM petition was resisted and contested by the appellant -insurer and owner -insured. Following issues were framed by the Tribunal on 13.1.2005:

(3.) RELIEF .