UNITED INDIA INSURANCE COMPANY LTD. Vs. SANJANA KUMARI

JUDGEMENT

(1.) BOTH these appeals are outcome of a common award dated 27th June, 2009, made by the Motor Accident Claims Tribunal, Una, (hereinafter referred to as "the Tribunal") in MAC Petition No. 8 of 2007, titled Smt. Sanjana Kumari versus Sukhdev & others, whereby and whereunder compensation to the tune of Rs. 5,88,000/ - with interest @ 8% per annum from the date of filing of the claim petition till its realization, came to be awarded in favour of the claimants and the United India Insurance Company Limited, being the insurer of the vehicle, was saddled with liability, for short the "impugned award".

(2.) THE insurer -United India Insurance Company Limited in FAO No. 444 of 2009 has questioned the impugned award on the ground that the Tribunal has fallen in error in saddling it with liability.

(3.) THOUGH the facts are not in dispute, but I deem it proper to give brief resume of the case herein.