SHUKLA DEVI Vs. ASHOK CHOPRA

JUDGEMENT

(1.) BOTH these appeals arise out of common award dated 22.6.2013, passed by the Motor Accident Claims Tribunal Shimla, H.P. in MACT Case No. 8 -S/2 of 2011, titled as Shukla Devi & others vs. Ashok Chopra & others.

(2.) CLAIMANTS have filed FAO No. 4145 of 2013 seeking enhancement of compensation, whereas, insurer has filed FAO No. 4117 of 2013 assailing the impugned award.

(3.) IN terms of impugned award, Tribunal has awarded a sum of Rs.6,70,103/ - with interest @ 9% per annum plus Rs.3000/ - as costs of petition in favour of the claimants. Taking note of validity of the insurance policy executed by the insurer in favour of insured, liability stands fastened upon the insurer.