ORIENTAL INSURANCE COMPANY Vs. NITU SHARMA AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the award, dated 31st May, 2008, made by the Motor Accidents Claims Tribunal, Presiding Officer, Fast Track Court, Mandi, H.P. (hereinafter referred to as "the Tribunal") in Claim Petition No. 96/2002, 19/05, titled as Nitu Sharma & others versus Oriental Insurance Company & others, whereby compensation to the tune of Rs. 9,89,200/ - with interest @ 7.5% per annum from the date of the claim petition till its realization, came to be awarded in favour of the claimants -respondents No. 1 to 4, herein and the insurer -appellant herein, was saddled with liability (for short, the "impugned award").

(2.) THE claimants, owner and driver have not questioned the impugned award, on any count. Thus, it has attained finality, so far as it relates to them.

(3.) IN order to return findings on these issues, it is necessary to give a brief summary of the case, the womb of which has given birth to the present appeal.