UNITED INDIA INSURANCE COMPANY LIMITED Vs. BIMLA TYAGI

JUDGEMENT

(1.) ADMIT.

(2.) Matter being short, the same has been heard with the consent of the parties and disposed of by this order.

(3.) The appellant insurance company has filed this appeal to challenge the award of the Motor Accident Claims Tribunal only on the ground of quantum. The contention of learned counsel for the appellant is that as the Tribunal while assessing compensation in favour of the claimants has ignored settled principles of law, the insurance company has a right to file an appeal to challenge the award. It is submitted that if it is held that appeal is not maintainable, this appeal may be treated as a petition under Article 227 of the Constitution of India.