NATIONAL INSURANCE CO. LTD. Vs. SUSHMA DEVI

JUDGEMENT

(1.) THESE appeals are outcome of award dated 3rd January, 2007, made by the Motor Accident Claims Tribunal, Bilaspur (for short "the Tribunal") in MAC Case No. 80 of 2005, titled Sushma Devi & others vs. Surender Kaur & others, whereby compensation to the tune of Rs. 6,71,100/ - alongwith interest at the rate of 7.5% per annum came to be awarded in favour of the claimants from the date of filing of the claim petition till its realization (for short the "impugned award").

(2.) THE appellant by the medium of FAO No. 65 of 2007 has questioned the impugned award on the ground that the Tribunal has fallen in error in saddling the insurer with liability.

(3.) THE claimants have invoked the jurisdiction of the Tribunal in terms of Section 166 of the Motor Vehicles Act, 1988 (for short "the M.V. Act") for grant of compensation to the tune of Rs. 15,00,000/ - on the grounds taken in the memo of claim petition.