ORIENTAL INSURANCE COMPANY Vs. GYAN DEVI

JUDGEMENT

(1.) HEARD Mr. Tripurari Sharma, for the appellant, Mr. Sandeep Mathur, for respondents No. 1 to 8 and Shri K. N. Tiwari, for respondents No. 9 and 10.

(2.) IN this case, due to rash and negligent driving of the vehicle in question, the husband of the first respondent, Smt. Gyan Devi died in the accident. The Motor Accident Claims Tribunal awarded a sum of Rs. 7,89,600/- as compensation together with the interest @ 12% from the date of filing of the petition till the date of payment. The award has been passed against the appellant - INsurance Company as well as the owner of the vehicle - respondent No. 9 herein. The owner has not preferred any appeal against the award of the Motor Accident Claims Tribunal and the appellant - INsurance Company alone has preferred the appeal.