HARYANA ROADWAYS AND ANOTHER Vs. LAXMI AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the award dated 18th March, 2011, made by the Motor Accident Claims Tribunal (III), Shimla, for short "the Tribunal" in MAC Petition No. 50-S/2 of 2007, titled as Sh. Laxmi Nand & others vs. Haryana Roadways and others, whereby a sum of Rs.6,73,000/- alongwith interest at the rate of 6% per annum came to be awarded as compensation in favour of the claimants, for short the "impugned award".

(2.) The claimants (respondents No. 1 to 4 herein), being the victims of vehicular accident, filed a claim petition, for grant of compensation to the tune of Rs.10,00,000/- as per break-ups given in the claim petition, before the Tribunal.

(3.) The driver, owner-Haryana Roadways and the insurer contested the claim petition by filing separate reply.