ORIENTAL INSURANCE COMPANY Vs. SUNITA DEVI

JUDGEMENT

(1.) Subject matter of this appeal is award, dated 16th February, 2011, made by the Motor Accident Claims Tribunal cum Presiding Officer, Fast Track Court, Mandi, District Mandi, H.P. (for short "the Tribunal") in Claim Petition No. 99/2003; 78/2005, titled as Sunita Devi and another v. Krishana Devi and another, whereby compensation to the tune of 9,55,448/- with interest @ 9% per annum from the date of the petition till its realization came to be awarded in favour of the claimants and the insurer was saddled with liability (for short "the impugned award").

(2.) The claimants and the owner insured 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 appellant insurer has questioned the impugned award on the grounds taken in the memo of the appeal.