- (1.) The present appeal has been preferred against the award dated 12.04.2012, passed by the learned Motor Accidents Claims Tribunal, Chandigarh (hereinafter called the 'Tribunal'), vide which the claim petition filed by claimant-respondent No.1 for grant of compensation on account of the injuries suffered by him in the motor vehicular accident which took place on 10.10.2007 has been allowed and he has been awarded the compensation to the tune of Rs.1,69,000/- along with interest @ 6% per annum from the date of filing the petition till realization of the entire amount.
(2.) The appellant-Insurance Company and respondents No.2 & 3 were held jointly and severally liable for payment of the award of compensation.
(3.) The present appeal has been preferred by appellantrespondent No.3-Insurance-Company to challenge its liability to pay the amount of compensation.;