NATIONAL INSURANCE CO. LTD. Vs. NARENDRASINH JAMBHA JADEJA

JUDGEMENT

(1.) THIS appeal is at the instance of an Insurance Company in a proceeding under the Motor Vehicles Act and is directed against an award dated 22nd September 2006 passed by the Motor Accident Claims Tribunal in MACP No. 464 of 1999 thereby awarding a total sum of Rs.3,77,041 as compensation for the injuries caused to the claimant in a motor accident, with interest at the rate of 7.5% per annum from the date of filing of the application till realization.

(2.) BEING dissatisfied, the Insurance Company has come up with the present appeal.

(3.) A police complaint was also lodged in Lalpur Police Station. According to the complaint, at the time of the accident, the claimant was running a firm, viz. Shiv Enterprises, which was involved in the business of supplying stationery and furniture in Government offices. He also was doing agricultural activities and from both the sources, according to the claimant, he was earning Rs.20,000/- a month but due to the injuries caused to him in the accident, he was unable to do any work and claimed Rs.7,00,000/- as compensation.