LAWS(J&K)-2008-11-35

ORIENTAL INSURANCE CO LTD Vs. MOHD AMIN

Decided On November 26, 2008
ORIENTAL INSURANCE CO LTD Appellant
V/S
Mohd Amin Respondents

JUDGEMENT

(1.) VIDE order dated 31 -3 -2001, Motor Accident Claims Tribunal, Ramban passed an award against the Insurance Company. It is stated that a Maruti Car bearing No. JK01 -C 5553 driven by Aftab Ahmed Nizami, who was owner of the said car, died as a result of accident which occurred at Chamwalwas on National Highway on 25 -11 -1997. Two passengers also died in the aforesaid accident, who were traveling in the said car. As a result of the accident, three separate claim petitions came to be filed before the MACT, Ramban by the LRs of the deceased persons. The Claims Tribunal framed the following issues : Claim Petition No. 6/99

(2.) THE Claims Tribunal after examining the witnesses, passed the following award in the aforementioned claims petitions.

(3.) IN Claim Petition No. 6/99, the Tribunal awarded an amount of Rs. 12,96,000, in Claim Petition No. 21/98, the Claims Tribunal awarded an amount of Rs. 6,00,000/ - and in Claim Petition No.43/99, the Claims Tribunal awarded an amount of Rs. 4,58,172/ -. In all the three claims petitions, the claimants are entitled to the interest of 9% per annum.