NEW INDIA ASSURANCE CO LTD Vs. NARESH PRAKASH

JUDGEMENT

(1.) THE appellant, New India Assurance Co. Ltd. , insurer of the offending vehicle has preferred the present appeal challenging the impugned order dated 8. 03. 2007 passed by the learned MACT. The impugned award has arisen out of the claim petition filed by respondent No. 1 claimant against the appellant claiming compensation for the injuries sustained by Shri Naresh Prakash respondent No. 1.

(2.) THE brief facts which are necessary for deciding the present appeal inter-alia are that on 25. 07. 2004 Shri Naresh Prakash respondent No. 1 was travelling in his Maruti Car from Delhi to Ropar. When he reached near Ambala, he was hit by a truck bearing registration number HR 37 7362. He sustained grievous injuries in the accident and was bought to Delhi and admitted to Parnami Hospital.

(3.) THE Tribunal after taking into consideration the facts of the case as well as evidence led by the parties had passed an award in the sum of Rs. 3,90,700/-along with interest at the rate of 6% per annum payable from the date of the institution of the petition till the realization of the award. The said order passed by the Tribunal is now under challenge in the present appeal.