ORIENTAL INSURANCE COMPANY LTD. Vs. SURINDER

JUDGEMENT

(1.) THIS appeal is on the dockets of this Court right from 26th February, 2010. Subject matter of this appeal is award, dated 7th November, 2009, made by the Motor Accident Claims Tribunal, Shimla, H.P. (hereinafter referred to as "the Tribunal") in M.A.C.C. No. 18 -S/2 of 2008, titled as Shri Surinder versus Smt. Meera Devi and others, whereby compensation to the tune of Rs. 10,33,000/ - with interest @ 9% per annum from the date of the petition till its realization came to be granted in favour of the claimant -Shri Surinder and against the respondents, i.e. the owner & the driver and the appellant -insurer was saddled with liability (hereinafter referred to as "the impugned award"), on the grounds taken in the memo of appeal.

(2.) FEELING dissatisfied with the said award, the appellant -insurer has questioned the same by the medium of this appeal.

(3.) IN sequel to these directions, the Tribunal asked the parties to lead evidence on the issue and returned findings on 13th June, 2012.