SHRIRAM GENERAL INSURANCE COMPANY Vs. SHASHI

JUDGEMENT

(1.) Aggrieved from the award, dtd. 3/12/2015, passed by the Court of learned Motor Accident Claims Tribunal-I, Kullu, District Kullu, H.P. (hereinafter referred to as 'the Tribunal'), the Insurance Company has preferred the present appeal, under Sec. 173 of the Motor Vehicles Act (hereinafter referred to as 'the M.V. Act').

(2.) Vide award impugned herein, the learned Tribunal has allowed the MAC Petition No. 05 of 2012, titled as, 'Smt. Shashi versus Shri Mohammad Ali and others", and awarded a sum of Rs.6,83,000.00, alongwith interest @ 9% per annum, from the date of filing of petition, till deposit of the awarded amount. However, the ultimate liability to pay the amount of compensation, alongwith interest, has been fastened upon the Insurance Company.

(3.) Parties to the lis, hereinafter, are, referred to, in the same manner, in which, they were referred to, by the learned Tribunal.