NATIONAL INSURANCE COMPANY LIMITED Vs. PRABHAT SINGH

JUDGEMENT

(1.) BY the medium of this appeal, the appellant -insurer has called in question the award, dated 22nd May, 2010, made by the Motor Accident Claims Tribunal (I), Kangra at Dharamshala, Himachal Pradesh (hereinafter referred to as "the Tribunal") in M.A.C.P. No. 62 -K/II -2008, titled as Sh. Parbhat Singh versus National Insurance Company Ltd. and others, whereby compensation to the tune of Rs. 3,09,455/ - came to be awarded in favour of the claimant -injured with interest @ 9% per annum from the date of institution of petition till deposit of the amount alongwith the costs assessed at Rs. 2,000/ - (hereinafter referred to as "the impugned award) on the grounds taken in the memo of appeal.

(2.) IT is profitable to give a brief resume of the facts of the case herein.

(3.) THE appellant -insurer, the driver and the owner -insured resisted the claim petition on the grounds taken in the memo of objections.