ROSHAN LAL Vs. SHETU DEVI AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 23.3.2011, made by the Motor Accident Claims Tribunal, Kinnaur Civil Division, at Rampur Bushahr, H.P. in MAC Petition No. 35 of 2006, titled Smt. Shetu Devi and others versus The Oriental Insurance Co. Ltd. and another, for short "the Tribunal", whereby compensation to the tune of Rs.7,90,500/- alongwith interest @ 7.5% per annum, came to be awarded in favour of the claimants and insured came to be saddled with the liability, hereinafter referred to as "the impugned award", for short.

(2.) Claimants had sought compensation by the medium of claim petition before the Tribunal, which was later on amended.

(3.) Respondents filed the replies to the amended claim petition and following issues came to be framed.