ORIENTAL INSURANCE COMPANY LTD. Vs. LEELA DEVI

JUDGEMENT

(1.) INSURER -appellant has questioned the judgment and award dated 21.12.2005, made by the Motor Accident Claims Tribunal -II, Solan, for short "the Tribunal" in MAC Petition No. 4 -S/2 of 2004, titled Smt. Leela Devi and others versus Group Finance Unit and others, whereby compensation to the tune of Rs. 4,20,167/ - came to be awarded in favour of the claimants and against the insurer -appellant herein, hereinafter referred to as "the impugned award", for short, on the grounds taken in the memo of appeal.

(2.) CLAIMANTS had invoked the jurisdiction of the Motor Accident Claims Tribunal for the grant of compensation to the tune of Rs. 10 lacs, as per breakups given in the claim petition.

(3.) RESPONDENTS resisted and contested the claim petition by filing separate replies.