NATIONAL INSURANCE COMPANY LTD. Vs. BEASA DEVI

JUDGEMENT

(1.) By way of instant appeal, the appellant has assailed award dtd. 1/9/2012 passed by learned Motor Accident Claims Tribunal-II, Mandi, H.P. (for short 'the Tribunal') in Claim Petition No. 48 of 2006, whereby respondents No.1 to 6 have been awarded compensation to the tune of Rs.13,90,336.00 along with interest @ 7.5% per annum from the date of filing of petition.

(2.) A claim petition under Sec. 166 of the Motor Vehicles Act was filed by respondents No.1 to 6 (hereinafter referred to as 'claimants') by impleading respondent No.7 in the capacity of owner and driver of offending vehicle (hereinafter referred to as 'owner') and the appellant herein as insurer (hereinafter referred to as 'insurer').

(3.) The claimants had claimed compensation on account of death of Shri Baldev Singh Thakur in a motor vehicle accident, being his dependents.