ORIENTAL INSURANCE COMPANY Vs. BIMLA DEVI

JUDGEMENT

(1.) CHALLENGE in this appeal is to the award, dated 25th March, 2008, passed by the Motor Accident Claims Tribunal, Bilaspur, (for short, the Tribunal), in Claim Petition No.58 of 2005, titled Bimla Devi and another vs. Dimple Thakur and others, whereby compensation to the tune of Rs.7,08,720/ -, with interest at the rate of 6% from the date of filing of the Claim Petition till realization, was awarded in favour of the claimants, and the insurerappellant was saddled with the liability, (for short, the impugned award).

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

(3.) FEELING aggrieved, the insurer has challenged the impugned award on the grounds taken in the memo of appeal. Brief facts: