ORIENTAL INSURANCE CO. LTD. Vs. VED PARKASH

JUDGEMENT

(1.) THIS appeal is by the insurance company, appellant, against the award of the Motor Accidents Claims Tribunal, Kullu, dated 31.12.1993 in Claim Petition No. 24 of 1993. By the impugned award, the Tribunal awarded a sum of Rs. 60,000/ as compensation with interest at the rate of 12 per cent per annum from the date of the claim petition in addition to Rs. 5,000/ as consortium and Rs. 3,000/ as conventional charges.

(2.) ALONG with the insurance company, the driver and the owner of the motor cycle in question were made jointly and severally liable. It may be stated that there were three petitioners who filed the claim petition, namely, husband of the deceased and her two major sons. The Tribunal apportioned Rs. 48,000/ as share of the husband and Rs. 10,000/ each as share of the two sons. Being aggrieved, the present appeal has been filed by the insurance company.

(3.) THE Tribunal framed the following issues: