ORIENTAL INSURANCE COMPANY LTD. Vs. SUNNI DEVI

JUDGEMENT

(1.) Appellant-Oriental Insurance Company has filed the present appeal, under Sec. 173 of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'MV Act') against award, dtd. 4/9/2015, passed by the learned Motor Accident Claims Tribunal (I), Kangra at Dharamshala, H.P. (hereinafter referred to as 'learned MACT').

(2.) By way of the award, dtd. 4/9/2015, the learned MACT has allowed MACP No. 30-K/11/15/2007, titled as Sunni Devi and others versus Shri Bishan Singh Parmar and others, and awarded a sum of Rs.16,53,466.00, alongwith interest @ 7.5% per annum, from the date of filing of the claim petition, till the date of actual payment, in the following terms:

(3.) In terms of the said award, the ultimate liability to pay the amount of compensation, alongwith up-to-date interest, has been fastened upon the appellant-Insurance Company.