NATIONAL INSURANCE CO LTD Vs. RAJNI & ORS

JUDGEMENT

(1.) The appellant National Insurance Company impugns the award dated 20.07.2004 (modified vide order dated 03.09.2004) passed by learned Motor Accident Claim Tribunal in Suit/Claim Petition No.143/2003 whereby a total compensation of Rs. 7,88,000/- has been awarded to the widow and parents of the deceased Sunil Kumar, who was aged about 29 years at the time of his death in an accident that has taken place on 07.12.2000.

(2.) No cross appeal or objections have been filed by the respondents and the finding of negligence has attained finality.

(3.) On behalf of appellant/insurance company, the following two contentions have been raised:-