NATIONAL INSURANCE COMPANY Vs. RAJAT KUMAR

JUDGEMENT

(1.) HEARD Mr. IP, Kohli, Counsel for the appellant and Mr. D. C. S. Rawal, Counsel for the claimant-respondent Nos. 1 and 3 and mr. B. S. Parihar, Counsel for the respondent No. 4.

(2.) BY the present A. O. filed under section 173 of the Motor Vehicles Act, appellant has prayed for setting aside the award dated 12-3-2007 passed by the Motor Accident claims Tribunal/district Judge, Udham Singh nagar in Motor Accident Claims Case No. 176 of 2005, Smt. Joginder Kaur v. Narendra singh and another, whereby a sum of rs. 2,66,000 has been awarded to the claimants towards compensation.

(3.) BRIEFLY stated, a claim petition was filed by the claimant being Motor Accident Claims case No. 176 of 2005, Smt. Joginder Kaur v. Narendra Singh and another, under section 163-A of the Motor Vehicles act, 1988, claiming a sum of Rs. 10,00,000 towards compensation.