NEW INDIA ASSURANCE CO. LTD. Vs. DHAPU BAI

JUDGEMENT

(1.) The present appeal has been filed by the appellant-insurance company against the award dtd. 2/5/2015 passed by learned Motor Accident Claims Tribunal, Chittorgarh in Motor Accident Claim Application Case No. 326/2008.

(2.) The respondent-claimants preferred a claim petition seeking grant of compensation on account of death of Ratanlal who died in a accident which took place on 28/2/2008, on various grounds before the learned Motor Accident Claims Tribunal, Chittorgarh. The reply was filed on behalf of the appellant-insurance company as well as the respondents/non-claimants (Driver and Owner of the offending Car) denying the allegations in the claim petition. Thereafter, on completion of the pleadings, the learned Tribunal framed the issues.

(3.) After hearing the counsel for the parties, the learned Tribunal decided the claim petition of the respondents/claimants and awarded a sum of Rs.5,91,500.00 in favour of the respondents/claimants and directed the appellant as well as respondents/non-claimants to pay an interest @ 9% per annum on the amount awarded from the date of filing of the claim petition.