NEW INDIA ASSURANCE CO. LTD. Vs. RUMA KAUSHIK

JUDGEMENT

(1.) This appeal is directed against the award, dated 27th December, 2011, passed by Motor Accident Claims Tribunal, Shimla, District Shimla, H.P., (for short, the Tribunal), whereby compensation to the tune of Rs. 24.00 lacs, without interest, and costs to the tune of Rs. 5,000/-, came to be awarded in favour of the claimants, and the insurer was saddled with the liability, with right of recovery, (for short, the impugned award).

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

(3.) Feeling aggrieved, the insurer has challenged the impugned award by way of instant appeal, on the grounds taken in the memo of appeal.