NEW INDIA ASSURANCE COMPANY Vs. SEEMA DEVI

JUDGEMENT

(1.) The present appeal under Section 173 of the Motor Vehicles Act, 1988, is maintained by the appellant/Insurance Company (hereinafter referred to as 'the appellant') . Subject matter of the present appeal is award, dated 31.10.2015, made by the learned Motor Accident Claims Tribunal, Shimla, (for short 'the learned Tribunal') in M.A.C. case No.111-S/2 of 2013, titled as Smt. Seema Devi & another versus New India Assurance Company Ltd. & others, vide which the compensation to the tune of Rs.6, 00, 000/- (Rupees six lacs) was awarded with interest @ 7.5% per annum from the date of institution of the claim petition, i.e. 30.10.2013 till its realization and costs assessed at Rs.5, 000/- came to be awarded in favour of the claimants.

(2.) As per the petitioners deceased Vikas Sharma was travelling in vehicle No.HP-51A-1145 and died in the road side accident, which took place on 13.7.2013 at 7.30 P.M at Jajhar Nalah on Dalash-Luhari road.

(3.) The claimants are the parents of deceased Vikas Sharma and the present appeal has been preferred against the Insurance Company being insurer, owner and legal heirs of the deceased Virender Kumar, driver of the vehicle No.HP-51A-1145.