UNITED INDIA ASSURANCE COMPANY LTD Vs. MOTA RAM

JUDGEMENT

(1.) THE Appeal is for reduction of compensation of Rs.24,50,000.00 awarded by the Motor Accident Claims Tribunal (the Claims Tribunal) in favour of Respondents No.1 and 2 (the deceased's parents) for the death of their son Surender Pal, who died in a motor vehicle accident which occurred on 5.12.2001.

(2.) THE finding on negligence reached by the Claims Tribunal is not challenged by the Appellant Insurance Company. Thus, the same has attained finality.

(3.) ON the other hand, learned counsel for the Claimants supports the judgment urging that the compensation awarded is just and reasonable.