NEW INDIA ASSURANCE COMPANY LTD Vs. DHANA DEVI

JUDGEMENT

(1.) HEARD Mr. T.A. Khan, learned Counsel for the appellant and Mr. R.P. Nautiyal, learned Counsel for the respondents.

(2.) THIS is an appeal filed by the appellant the New India Assurance Company h challenging the award dated 24.7.2004 by which the Motor Accident Claims Tribunal awarded a sum of Rs. 3,74,400 along with interest @ 5% per annum.

(3.) THE deceased was working in the department of Horticulture and was getting a salary of Rs. 4,330. The compensation has been claimed to the extent of Rs. 10,00,000 (Rupees ten lacs) by the claimant.