NATIONAL INSURANCE COMPANY LTD. Vs. SHAYDA AND ORS.

JUDGEMENT

(1.) Challenge in this appeal is to the judgment and award, dated 28.11.2007, made by the Motor Accident Claims Tribunal, Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 63 of 2001, titled as Smt. Shayda and others Vs. Sh. Mohinder Pal and others , whereby compensation to the tune of 3,94,000.00 with interest @ 71/2 % per annum from the date of filing of the petition till its realisation came to be awarded in favour of the claimants and the insurer was saddled with liability (for short "the impugned award").

(2.) This appeal is outcome of a vehicular traffic accident, which was caused by the driver, namely Shri Dhani Ram, while driving bus, bearing registration No. HP345401, rashly and negligently, on 20.06.2001 at about 1.30 P.M. at place Banala near Aut, in which so many persons sustained injuries and succumbed to the injuries.

(3.) It is stated that five appeals, outcome of the same accident, were also pending, stand already dismissed. One of the said appeals was FAO No. 14 of 2006.