NEW INDIA ASSURANCE COMPANY LIMITED Vs. KUMARI SUJATA

JUDGEMENT

(1.) This appeal is directed against the judgment and award, dated 2nd March, 2010, made by the Motor Accident Claims TribunalII, Solan, District Solan, Himachal Pradesh (for short "the Tribunal") in M.A.C. Petition No. 42S/2 of 2009, titled as Kumari Sujata and another versus Vinay Bhagnal and others, whereby compensation to the tune of 25,44,800/ with interest @ 12% per annum from the date of filing of the claim petition till its realization and costs assessed at 10,000/ came to be awarded in favour of the claimants and the insurer came to be saddled with liability (for short "the impugned award").

(2.) The claimants, the driver and the ownerinsured of the offending vehicle have not questioned the impugned award on any count, thus, has attained finality so far it relates to them.

(3.) The appellantinsurer has questioned the impugned award on the grounds taken in the memo of the appeal.