ORIENTAL INSURANCE COMPANY LIMITED Vs. NAND KISHORE SHARMA

JUDGEMENT

(1.) The Oriental Insurance Company Limited (hereinafter "the insurer" for short) is in appeal against the award dated 31.10.2013 passed by the Motor Accident Claims Tribunal, Jammu (hereinafter "the Tribunal" for brevity) in Claim No.231/2012 titled Nand Kishore Sharma and others v. Yash Pal Sharma and others, whereby and whereunder respondent Nos. 1 to 3 (hereinafter "the claimants" for short) have been held entitled to receive a compensation of Rs.7,38,400/- alongwith pendente lite and future interest @ 7.5% per annum.

(2.) The impugned award has been assailed by the insurer primarily on two grounds:-

(3.) The insurer has, however, not challenged the quantum of compensation awarded to the claimants.