ORIENTAL INSURANCE COMPANY LTD. Vs. RIKTA

JUDGEMENT

(1.) BY the medium of this appeal, the appellant has questioned the award, dated 20th September, 2007, passed by the Motor Accident Claims Tribunal, Kullu, H.P., (hereinafter referred to as "the Tribunal") in Claim Petition No. 74 of 2006, whereby compensation to the tune of Rs. 2,66,000/ - with interest at the rate of 7% per annum, from the date of filing of the claim petition till its realization, came to be awarded in favour of the claimants -respondents 1 to 3 herein, with costs and the appellant -Oriental Insurance Company was saddled with the liability (for short, the "impugned award").

(2.) THE claimants, being parents and minor brother of deceased Surjeet Singh, filed claim petition before the Tribunal, for grant of compensation to the tune of Rs. 9,00,000/ -, as per the break -ups given in the claim petition.

(3.) THE respondents, i.e. the insured -owner, the driver and the insurer -Insurance Company contested the claim petition on the grounds taken in their memo of objections. Following issues came to be framed by the Tribunal on 01.03.2007: - -