- (1.) An award of Rs.7,45,000/- was made on 14.01.2008 by the Motor Accidents Claims Tribunal in favour of the claimants and the amount was directed to be payable by the owner of the vehicle.
(2.) Subsequently, on an application for review moved by the claimants, the Tribunal vide order dated 21.05.2009 shifted the liability to pay the compensation from the owner of the vehicle upon the appellant-Insurance Company.
(3.) Aggrieved by the aforesaid shifting of liability, the appellant-Insurance Company has preferred this appeal against the order dated 21.05.2009 passed by the Tribunal.;