SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs. ARVIND CHAUHAN

JUDGEMENT

(1.) This is insurer's appeal against the judgment and award dated 06.05.2017 passed by Motor Accident Claims Tribunal/District Judge, Nainital in Motor Accident Claims Case No. 187 of 2015, whereby a sum of Rs. 4,88,457/- along with interest @ 8% per annum has been awarded to the claimant who was injured in a road accident.

(2.) The claimant (respondent No. 1 herein) filed a claim petition before Motor Accident Claims Tribunal/District Judge, Nainital claiming Rs. 38,75,000/- as compensation for the physical disability suffered by him, meeting medical expenses, loss of earning capacity as well as pain and suffering. Learned Tribunal awarded a sum of Rs. 4,88,457/- vide order dated 06.05.2017. Thus, feeling aggrieved, Shriram General Insurance Company Ltd. (Insurer) has filed this appeal under Section 173 of Motor Vehicles Act.

(3.) The only contention raised by learned counsel for the appellant is that learned Tribunal erred in allowing the claim petition by ignoring the delay of more than five months in filing FIR by the claimant.