UNITED INDIA INSURANCE CO NANGAL Vs. GAURAV SHARMA

JUDGEMENT

(1.) THE Insurance Company has made a futile exercise by filing appeal, in terms of Section 173 of the Motor Vehicles Act, for short "the Act", questioning the impugned award dated 25.6.2007, made by the Motor Accident Claims, Tribunal, Shimla in MACC No.21 -S/2 of 2003, tilted Sh. Gaurav Sharma and others vs. Smt. Swaran Kaur and others, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) THE claimants had filed a claim petition before the Tribunal for the grant of compensation to the tune of Rs.8 lacs, as per the break -ups given in the claim petition.

(3.) THE respondents in the claim petition, resisted and contested the claim petition and following issues, on the pleadings of the parties, came to the framed: