UNITED INDIA INSURANCE COMPANY LIMITED Vs. TABINDA SIDDIQUI

JUDGEMENT

(1.) A claim petition, bearing File no.14/Claim, was filed by respondents 1 to 5, before Motor Accident Claims tribunal, Leh (for short Tribunal ) for payment of compensation of Rs.2.70 Crores on account of death of one Saif-ud-din Siddiqui in a road accident near Rumtse, Leh. Appellant Insurance Company resisted claim petition.

(2.) The Tribunal, in view of pleadings of parties, framed Issues for determination, which are:

(3.) Claimants/Respondents 1 to 5 produced and examined witness, namely, Zaffar Ali; besides respondent no.1. In terms of Award dated 23rd June 2014, the Tribunal found claimants/respondents 1 to 5 entitled to receive compensation of Rs.6.83 Lacs along with 7.5% interest per annum from the date of filing of claim petition till its realisation. It is this Award, of which both appellant and claimants/respondents 1 to 5 are aggrieved and seek setting-aside thereof on the grounds averred in Appeal and Cross-Appeal.