KAUSHAL JAYENDRA THAKER,J. - (1.) Heard learned counsel for the appellants and learned counsel for the respondents.
(2.) This appeal, at the behest of The New India Assurance Company, challenges the judgment and award dated 7.2.2009 passed by Motor Accident Claims Tribunal/ Additional District Judge, Meerut (hereinafter referred to as 'Tribunal') in M.A.C.P No. 202 of 2008 awarding a sum of Rs.13,52,060/- with interest at the rate of 6%.
(3.) The parties are referred to as insurance company/appellant and claimants/respondents / original applicants.;