BAJAJ ALLIANZ INSURANCE CO. Vs. ISHTIYAQ AHMAD SHEIKH

JUDGEMENT

(1.) Appeals on hand have been, by Order dated 18th September 2020, directed to be listed together as these arise out of same accident having taken place on 21.04.2014 at Lawaypora, Baramulla.

(2.) Let me first take up and decide Appeal-MA. No. 25/2019. MA no. 25/2019

(3.) Impugned in this Appeal is Award dated 31.07.2018 passed by Motor Accident Claims Tribunal, Srinagar (for short 'Tribunal') on a Claim petition (File no. 96 of 2013) titled as Ishtiyaq Ahmad Sheikh and others v. Bashir Ahmad Dar and others, directing appellant Insurance Company to pay compensation in the amount of Rs. 4,60,000/- along with 6.5% interest per annum from the date of institution of claim till realization, on the grounds made mention of therein.