ORIENTAL INSURANCE COMPANY LIMITED Vs. SUNDAR LAL CHANDRAKAR

JUDGEMENT

(1.) This appeal under Sec. 173 of the Motor Vehicles Act, 1988 (for short "Act of 1988") has been preferred by the appellant/claimant seeking enhancement in the amount of compensation, challenging the impugned award dtd. 26/9/2022 passed by the 1st Additional Motor Accident Claims Tribunal, Durg, Chhattisgarh (for short "Claims Tribunal") in Claim Case No. 297/2021, whereby learned Claims Tribunal has allowed the claim application of the claimants by fastening the liability upon the Insurance Company/appellant herein to pay the awarded to the tune of Rs.3,70,000.00 as compensation along with interest to the claimants.

(2.) Mr. Anil Gulati, learned counsel for the appellant, would submit as under:-

(3.) None for the respondents though served.