ORIENTAL INSURANCE COMPANY LTD Vs. JOGINDER KAUR

JUDGEMENT

(1.) CM-6639-CII-2021 Application for permission to place on record written statement filed on behalf of respondents No.l and 3 as Annexures A-l and A-2, is allowed, in view of the averments made in the application, duly supported by affidavit. Said documents are taken on record, subject to just exceptions.

(2.) CM stands disposed of. FAO-653-2021 (O&M)

(3.) The appellant-insurance Company is in appeal, filed under Sec. 173 of the Motor Vehicles Act, 1988, against the award of the Tribunal, MACT, Patiala dtd. 10/12/2019, wherein a sum of Rs.11,76,820.00has been awarded along with 7.5% interest from the date of the petition till the actual realization to the claimants.