ORIENTAL INSURANCE COMPANY LTD. Vs. RATTANI DEVI

JUDGEMENT

(1.) Challenge in this appeal is to the award dated 28th November, 2006, made by the Motor Accidents Claims Tribunal (II), Solan, (hereinafter referred to as the Tribunal ) in M.A.C. Petition No. 8 S/2 of 2006, titled as Rattani Devi and another versus Shri Joginder Singh & others, whereby compensation to the tune of '1,83,000/- with interest @ 9% per annum from the date of the claim petition till its realization, came to be awarded in favour of the claimants-respondent 1 & 2 herein and the appellantinsurer was saddled with liability (for short, the impugned award ), on the grounds taken in the memo of appeal.

(2.) The vehicle-Mahindra Pick-up bearing registration No. HP-12-A-5607, owned by Shri Joginder Singh, was being driven by driver, namely, Amar Singh, rashly and negligently, on 1st April, 2006, met with an accident at about 11.30 a.m, near Village Chalwni, Sub Tensil and P.S. Ramshehar, Tehsil Nalagarh, District Solan and Lakhwinder Singh, who was travelling in the said vehicle as owner of ration, sustained injuries and succumbed to the injuries.

(3.) The claimants filed claim petition for grant of compensation to the tune of '10,00,000/-, as per the break-ups given in the claim petition.