ORIENTAL INSURANCE CO. LTD Vs. SUNITA SAHNI

JUDGEMENT

(1.) BY way of present appeal, counsel for the appellant seeks to challenge the impugned award for compensation of Rs. 2,70,000/- as has been awarded in favour of the respondents/claimants. Brief summary of the facts relevant for deciding the present appeal are as under :-

(2.) ON 31.7.1996 due to rash and negligent driving of the driver of the vehicle bearing registration No. UP 14E 2041, Lalit Kumar the son of the respondent No. 1 sustained multiple injuries and ultimately he succumbed to his injuries. Accordingly, a claim petition was filed before the MACT and award was passed on 6.12.2005. Aggrieved with the said award, the present appeal is preferred by the appellant insurance company.

(3.) COUNSEL appearing for respondent submits that there is no illegality in the impugned award. Counsel further contends that award passed by Tribunal is absolutely fair, just and reasonable and no fault can be found with the same.