NEW INDIA ASSURANCE COMPANY Vs. BANKU 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 11.3.2015, made by the learned Motor Accident Claims Tribunal, Kinnaur at Rampur Bushahr, District Shimla, H.P., (for short 'the Tribunal') in M.A.C. Petition No.0100034 of 2011, titled Smt. Banku Devi versus M/s Snow View Automobiles Pvt. Ltd and ors. vide which the compensation to the tune of Rs.29,72,315/- (Rupees twenty nine lacs, seventy two thousand three hundred fifteen) was awarded with interest @ 6% per annum from the date of filing the petition and Rs.5,000/- as litigation expenses.

(2.) The facts material and relevant, as alleged in the petition, in brief, are as under:

(3.) The case of the claimant is that the accident took place due to the rash and negligent act of respondent No.2, driver of the offending vehicle.