RELIANCE GENERAL INSURANCE CO LTD Vs. JAGJEET SINGH

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.1,76,551/- awarded by the Motor Accident Claims Tribunal(the Claims Tribunal) in favour of the First Respondent for having suffered injuries in a motor vehicle accident which occurred on 31.03.2008.

(2.) SINCE the Appellant Insurance Company was granted recovery rights against the owner of the vehicle, notice of the Appeal was issued only to the First Respondent(the Claimant) with regard to the quantum of compensation.

(3.) THE following contentions are raised on behalf of the Appellant: