ORIENTAL INSURANCE COMPANY LIMITED Vs. SHEELA & OTHERS

JUDGEMENT

(1.) This appeal is directed against the award, dated 26th May, 2011, passed by the Motor Accident Claims Tribunal, Solan, District Solan, H.P., (for short, "the Tribunal ") in Claim Petition No. 26-S/2 of 2008, titled Smt. Sheela & others Vs. Sh. Bhupinder Kumar & others , whereby a sum of Rs.5,65,000.00 along with interest at the rate of 7.5% per annum came to be awarded as compensation in favour of the claimants and the insurer was saddled with the liability, (for short the "impugned award ").

(2.) The claimants and the owner-cum-driver have not questioned the impugned award on any count, thus, the same has attained finality so far it relates to them.

(3.) Feeling aggrieved, the appellant-insurer has questioned the impugned award on the grounds taken in the memo of appeal.