- (1.) The present appeal has been preferred by the appellant Future Generali India Insurance Company against the award dated 08.09.2014 passed by learned Motor Accidents Claims Tribunal, Hisar (hereinafter called the 'Tribunal').
(2.) Respondents No.1 to 5 filed the claim petition under Section 166 of the Motor Vehicles Act (hereinafter called the 'Act') for grant of compensation to the tune of Rs.20,00,000/- along with interest @ 18% per annum on account of death of Harikesh in the motor vehicular accident which took place on 04.12.2012.
(3.) Respondents No.6, 7 and appellant-Insurance Company contested the claim petition by filing separate written statements. It was pleaded by respondents No.5 and 6 that the petitioners have concocted a false story only to grab the compensation from the answering respondents. Appellant-Insurance Company raised various legal and preliminary objections and pleaded that the petitioners have falsely involved the vehicle in the present case.;