KAMLESH Vs. VIDYA

JUDGEMENT

(1.) The appellants have filed the present appeal, under Sec. 173 of the Motor Vehicles Act, 1988, (hereinafter referred to as 'the M.V. Act'), against the award dtd. 14/5/2013, passed by the learned Motor Accident Claims Tribunal-IV, Shimla, Himachal Pradesh (hereinafter referred to as 'the Tribunal'), in Claim Petition No. 29-S/2 of 2011, titled as, 'Smt. Kamlesh and others versus Vidya and anr.'.

(2.) Vide award dtd. 14/5/2013, the learned Tribunal has allowed the petition, filed by the petitioners, under Sec. 166 of the M.V. Act, and awarded a sum of Rs.4,52,000.00 alongwith interest @ 9% per annum, from the date of filing of the petition, till realization of the whole amount, from the appellants. However, the ultimate liability to pay the amount, 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.