NEW INDIA ASSURANCE CO. LTD Vs. DALBIR SINGH

JUDGEMENT

(1.) This appeal by the Insurance Company is directed against the award passed by learned Motor Accident Claims Tribunal, Shima, whereby claimant/respondent came to be awarded a sum of Rs.5,02,500/ - (Rs. Five lacs two thousand and five hundred only) as compensation for the injuries sustained by him in a motor vehicle accident.

(2.) The facts, in brief, are that the claimant on 21.3.2005 sustained injuries while travelling in a Toyota Qualis No.JK -02W -2877, as the same was being driven by respondent No.2 in a rash and negligent manner. The claimant sustained injuries including fracture of his both legs and was admitted in Government Medical College, Jammu and discharged on 22.3.2005 from where he was taken to IGMC, Shimla, where he remained admitted from 23.3.2005 to 12.4.2005.

(3.) On the basis of pleadings and evidence led by the parties, learned Tribunal allowed the petition and awarded a sum of Rs. 5,02,500/ - as compensation and directed the same to be paid along with interest @ 9% p.a. from the date of filing of the petition till realization.