RAJNI SHARMA Vs. ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) Both the claimants and Insurance Company have filed appeals against the award dtd. 24/11/2010 passed by the Motor Accidents Claims Tribunal, Jammu (hereinafter to be referred as the Tribunal), in file No. 380/Claim, titled, "Rajni Sharma and another vs Oriental Insurance Company Limited and Ors." by virtue of which compensation of Rs.1,65,000.00 along with interest @ 7.5% per annum, has been awarded to the claimants, to be paid by the Appellant- Company with liberty to recover from the owner of the offending vehicle.

(2.) MA No. 53/2011

(3.) MA No. 65/2011