RELIANCE GENERAL INSURANCE COMPANY LTD. Vs. ASHA SOOD

JUDGEMENT

(1.) Both these appeals arise out of award dtd. 30/7/2016, passed by the Motor Accident Claims Tribunal, Shimla in MAC Case No.19-S/2 of 2014, titled, Asha Sood and another vs. Urmil Sharma and others, whereby he claim petition preferred by the claimants has been allowed, thereby awarding a sum of Rs.20,86,000.00 as compensation in their favour on account of death of Manoj Kumar So d along with interest @ 9% per annum from the date of filing of the claim petition till the realization. The insurance-Company was directed to pay amount of compensation at the first instance with right to recover the same from the owner and driver.

(2.) The parties in the appeal are referred as they were in the claim petition.

(3.) Being aggrieved by the impugned award, the Insurance-Company and the claimants have preferred FAO Nos. 580 of 2016 and 543 of 2017, respectively. The insurance-Company is aggrieved by the award to the extent of directing it to pay the amount at the first instance and driver has challenged the award holding him liable to pay the amount jointly and severally with the owner. The owner has not filed the appeal against the award.