NATIONAL INSURANCE CO. LTD Vs. KHATEE

JUDGEMENT

(1.) Appellants have called in question Award dated 24th September, 2012, for short 'impugned award' passed by Motor Accidents Claims Tribunal, Srinagar, for short Tribunal, by virtue of which claimants/respondents were awarded an amount of Rs. 5,06,000/- with 6% interest from the date of institution of claim petition till its final realization.

(2.) Being the victims of vehicular accident, the claimants 1 to 5 filed claim petition for grant of compensation. The claim was resisted by the appellant only while as owner and driver of the offending vehicle have not contested the same, therefore, have been proceeded with in ex parte. Tribunal framed following issues for determination:

(3.) Claimants examined Abdul Rashid Shah, Fayaz Ahmad Mir. Mushtaq Ahmad Dar as witnesses and Shahnaz Hussain and Hameed Ali, the claimants, have also appeared as their own witnesses.