RELIANCE GENERAL INSURANCE CO LTD. Vs. NAND KUMAR

JUDGEMENT

(1.) An Appeal under Sec. 173 of the Motor Vehicles Act, 1988 has been filed by the Appellant Insurance Company against the Award dated 12. 02.2019 vide which compensation in the sum of Rs.36,04,000.00 along with interest @ 9% per annum has been granted to Respondent No.1, Sh. Nand Kumar who had suffered injuries in a road accident on 11/6/2014.

(2.) The main grounds of challenge to the Award are as under:-

(3.) Learned counsel on behalf of the Respondent No.1/Claimant has refuted all the averments and has submitted that the compensation amount has been calculated correctly and there is no ground for reducing the compensation amount.