VEENA DEVI Vs. RAJESH KUMAR & OTHERS

JUDGEMENT

(1.) This appeal is directed against the award dated 20th May, 2011, made by the Motor Accident Claims Tribunal, Bilaspur, Himachal Pradesh (for short "the Tribunal") in M.A.C. No.68 of 2007, titled Veena Devi vs. Rajesh Kumar & others, whereby compensation to the tune of Rs.4,91,500/-, with interest at the rate of 7.5% per annum, came to be awarded in favour of the claimant (for short the "impugned award").

(2.) Learned counsel for the appellant stated that the insurer challenged the impugned award by the medium of FAO No.273 of 2011, titled Oriental Insurance Co. Ltd. vs. Veena Devi and others, which came to be dismissed vide judgment dated 19th September, 2014, whereby the award impugned in the instant appeal stands upheld. It is informed that the said decision has attained finality.

(3.) Having said so, the instant appeal is disposed of by providing that the same shall also be governed by the judgment, dated 19.9.2014, passed by this Court in FAO No. 273 of 2011 and connected matters. Copy of the aforesaid judgment shall form part of this judgment also.