SANDEEP MEHTA,J. - (1.) The instant appeal has been filed on behalf appellant-ICICI Lombard General Insurance Co. Ltd. challenging the judgment award dated 16.11.2013 passed by the Motor Accident Claims Tribunal, Hanumangarh in Claim Case No. 381/2010, whereby, the learned Tribunal awarded a sum of 8,27,604 along with interest @ 6% as compensation to claimants in a claim application filed under Section 166 of the Motor Vehicles by the legal heirs of the deceased Shri Mangat Ram.
(2.) Whilst accepting the claim application, the learned Tribunal held the appellant Insurance Company and the owner cum driver of the offending vehicle (tempo) bearing Registration No. RJ-31-P-1534 jointly and severally responsible to satisfy the award.
(3.) The appellant - Insurance Company has approached this Court by way of instant appeal challenging the finding recorded by the learned Tribunal holding it to be jointly and severally responsible along with the owner cum driver of the offending vehicle to satisfy the award.;