MAHAVIR BEDI Vs. SUDERSHAN KUMAR

JUDGEMENT

(1.) Appellant-Mahavir Bedi, has preferred the present appeal, under Sec. 173 of the Motor Vehicles Act, 1988, as amended up to date, (hereinafter referred to as 'the M.V. Act'), against the award dtd. 28/1/2013, passed by the Court of learned Motor Accident Claims Tribunal, Una, District Una, H.P. (hereinafter, referred to as the 'learned Tribunal'), in MAC Case No.76 of 2011, titled as Mahavir Bedi versus Sudarshan Kumar & Another.

(2.) By way of award dtd. 28/1/2013, the learned Tribunal has partly allowed the claim petition filed by the petitioner, by awarding a sum of Rs.87,000.00, as compensation, along with interest @ 8% per annum, from the date of filing of the claim petition, till the amount is deposited with the learned Tribunal, against the respondents. However, the ultimate liability to pay the amount of compensation has been fastened on respondent No.2-Insurance-Company.

(3.) For the sake of convenience, the parties to the present lis are, hereinafter, referred to, in the same manner, in which, they were referred to, by the learned Tribunal.