SAVITA DEVI Vs. SBI GENERAL INS. CO. LTD.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The matter before us arises out of a claim petition preferred before the Motor Accident Claims Tribunal (hereinafter referred to as "the Tribunal"), Narnaul being M.A.C.T. No. RT08 of 2015/16 under Sec. 166 of the Motor Vehicles Act,1988 claiming compensation of Rs.1,00,00,000.00 (Rupees One Crore only) along with interest at the rate of 18% per annum for the death of one Satish Kumar. The Tribunal allowed the claim petition and awarded compensation which was consequently reduced by the High Court, vide order dtd. 27/7/2016. Aggrieved by which, the dependents of Satish Kumar are before us.