UNITED INDIA INSURANCE COMPANY LIMITED Vs. SHAMEEMA

JUDGEMENT

(1.) Impugned in this Appeal is Award dated 10.06.2014, passed by Motor Accident Claims Tribunal, Srinagar (for short "Tribunal") on a Claim petition bearing File no. 120/2004 titled Mst. Shameema v. United India Insurance Co. ltd. and others, directing appellant Insurance Company to pay compensation in the amount of Rs. 1,50,000/- along with 6% interest per annum from the date of institution of claim till realization, on the grounds made mention of therein.

(2.) A claim petition, as is discernible from perusal of the file, was filed by respondent- Mst. Shameema before the Tribunal on 12.06.2004, averring therein that the petitioner, Mst. Shameema, aged 32 years, injured in an accident, which took place on 11.09.2003 at Hyderbeigh, Pattan, National Highway, due to rash and negligent driving of driver of offending vehicle, bearing Registration no. JK01/G-0911 (Tata Sumo) which was insured with appellant Insurance Company. Claimant/ respondent sought compensation to the tune of Rs.19,96,000/-

(3.) Appellant Insurance Company resisted the claim petition. It was stand of appellant before the Tribunal that driver of offending vehicle was not having valid driving licence.