ORIENTAL INSURANCE COMPANY Vs. SATYA & OTHERS

JUDGEMENT

(1.) Both these appeals are outcome of the common award dated 28th April, 2011, made by the Motor Accident Claims Tribunal, Shimla, H.P. (hereinafter referred to as 'the Tribunal') in M.A.C. Petition No. 35-S/2 of 2009, titled as Smt. Satya and others Smt. Satya and others Smt. Satya and others versus Nuziveedu- Nuziveedu-Seeds Limited Seeds Limited Seeds Limited, whereby compensation to the tune of Rs. 2,00,000/- alongwith costs assessed to the tune of Rs. 5,000/- came to be awarded in favour of the claimants and the insurer was saddled with liability (for short, "the impugned award").

(2.) The owner-insured and driver have not questioned the impugned award, on any count. Thus, it has attained finality, so far it relates to them.

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