DES RAJ Vs. NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) Dissatisfied with the amount of compensation, awarded to the appellants, the present appeal has been preferred, under Sec. 173 of the Motor Vehicles Act, 1988, (hereinafter referred to as 'the M.V. Act'), against the award dtd. 8/4/2016, passed by the learned Motor Accident Claims Tribunal, Chamba Division, Chamba, H.P. (hereinafter referred to as 'the Tribunal'), in MAC Petition No.21/2015, titled as, 'Des Raj & Ors. Vs. National Insurance Company Ltd. & Ors.'.

(2.) Vide award dtd. 8/4/2016, the learned Tribunal has allowed the petition, by awarding the compensation to the tune of Rs.11,30,000.00 to the petitioners (appellants herein), with interest @9% per annum, from the date of filing of the petition. However, the ultimate liability to pay the amount of compensation 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.