NATIONAL INSURANCE COMPANY LIMITED Vs. KANTA

JUDGEMENT

(1.) CHALLENGE in this appeal is to the award, dated 23rd June, 2012, passed by Motor Accident Claims Tribunal -I, Solan, H.P., (for short, the Tribunal), in Claim Petition No. 23 -NL/2 of 2009, titled as Kanta and others versus Vikramjeet Singh and others, whereby and whereunder compensation to the tune of Rs. 4,56,200/ - stands awarded in favour of the claimants (respondents No. 1 to 4 herein), and against the appellant -insurer, with interest at the rate of 7.5% per annum from the date of filing of the Claim Petition till realization, (for short, the impugned award).

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

(3.) DURING the pendency of the appeal, the appellant -insurer has laid an application, being CMP No. 676 of 2012, under Order 41 Rule 27 of the Code of Civil Procedure, (for short, CPC), for taking on record documents, which are Photostat copies. The said application came to be granted and the documents were taken on record, with all just exceptions, vide order dated 8th August, 2014.